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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(2)(viii) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(viii)period within which the minor mineral shall be extracted and removed and delivery of possession over lands on the expiry of such period or on removal of the quantity of the minor mineral for which the permit is valid;