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State of Chattisgarh - Section

Section 32 in Chhattisgarh Minor Mineral Rules, 2015

32. Officer authorised to receive applications.

- The Deputy Director or Mining Officer or Assistant Mining Officer or in their absence any officer authorised by the Collector of the district shall receive the applications for grant or renewal of Quarry Lease for Minor Minerals and shall enter on it the date and time on which the application was received by him.