Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Karnataka - Subsection Section 31(2) in The Karnataka Minor Mineral Concession Rules, 1994 (2)A quarrying lease deed may contain such other conditions as the Competent Authority may deem necessary in the interest of maintaining the local
