Section 49 in Gujarat Minor Mineral Concession Rules, 2010
49. Right of State or Central Government to Construct Road, Railway, Canal Etc Reserved.
- The right of the State or Central Government to construct a road, railway or canal or to carry electric or telephone lines in or over the land under the lease is reserved, provided that before such right is exercised, a notice at least not less than sixty days before shall be given to the lessee. Any area utilised by the Government for the aforesaid purposes shall be excluded from the area under the lease.
