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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1) in Gujarat Minor Mineral Concession Rules, 2017

(1)The minimum area for which a quarry lease may be granted shall be one hectare:Provided that the Government may, for reasons to be recorded in writing, grant a quarry lease for an area which is less than one hectare: