Section 26(3)(a) in Orissa Minor Minerals Concession Rules, 2004

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State of Odisha - Subsection

Section 26(3)(a) in Orissa Minor Minerals Concession Rules, 2004

(a)Where an application for grant or renewal of quarry lease is-

(i)delivered personally, its receipt shall be acknowledged forthwith; or

(ii)received by registered post, it shall be acknowledged on the same day;