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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(2) in The Karnataka Minor Mineral Concession Rules, 1994

(2)A quarrying lease may be renewed for two periods each not exceeding five years at a timeProvided that, if the lessee is owner of an industry which is based on the quarry lease held by him, the lease may be renewed for ten years at a time.