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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1)(c) in Gujarat Minor Mineral Concession Rules, 2010

(c)after obtaining the previous consent, in writing, of the Commissioner or an officer authorized by the Commissioner, the transfer of quarry lease shall have to be executed within the period of three months from the date of such consent, in Form H.