Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(5) in The Karnataka Minor Mineral Concession Rules, 1994

(5)The Competent Authority shall before granting or renewing a lease, consult,-
(i)in case of specified minor minerals, the Deputy Commissioner of the District concerned: and
(ii)in the case of non-specified minor minerals, the Tahasildar of the taluk concerned.