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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(2) in Gujarat Minor Mineral Concession Rules, 2010

(2)The lessee shall cause to strengthen and support any part of the quarry which in its opinion requires such strengthening or support for the safely of the railway, reservoir, canal, road or any other public work or structure to the satisfaction of the railway administration or as the case may be, the Government.