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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Chattisgarh - Subsection

Section 81(3) in Chhattisgarh Minor Mineral Rules, 2015

(3)Every application for appeal under sub-rule (1) against the order refusing to grant a Quarry Lease, any person to whom a Quarry Lease was granted in respect of the same area or part thereof, shall be impleaded as party.