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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2) in The Karnataka Minor Mineral Concession Rules, 1994

(2)On receipt of the application under sub-rule (1), the Competent Authority shall, if it sees no valid objection, obtain a report of inspection of the applied area in Form-S and grant or renew a quarrying licence in Form-GL in accordance with the provisions of this chapter or reject the application.