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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(1) in The Punjab Minor Mineral Concession Rules, 1964

(1)The period for which a mining lease may be granted shall be five years in the first instance. Unless the Government allow a longer period not exceeding ten years. The mining lease may be renewed for one or two periods not exceeding the period for which the mining lease was originally granted.