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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(7) in Chhattisgarh Minor Mineral Rules, 2015

(7)Within thirty days of the receipt of notice referred to in sub-rule (6), if no satisfactory reply has been received in writing from the Lessee, the Collector shall pass an order for forfeiting the surety amount and a copy of such order shall be endorsed to the Director.