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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(3)(c) in Andhra Pradesh Minor Mineral Concession Rules, 1966

(c)If the lessee violates the provisions as stipulated above, necessary action shall be taken for cancellation of the lease after obtaining the information from the concerned departments after giving an opportunity.]