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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(3)(b) in The Karnataka Minor Mineral Concession Rules, 1994

(b)The quarrying plan so prepared shall be valid for working in the next five years or the duration of the quarrying lease whichever is less and modification or alternation in the quarrying plan with reason thereof shall be reported to the Competent authority.