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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(3) in The Karnataka Minor Mineral Concession Rules, 1994

(3)Every application under this rule shall be accompanied by a letter from the owner or the occupant of the land to the effect that he has no objection for quarrying minor mineral by the applicant. and this consent shall not be with drawn for any reason during the pendency of the application for grant of quarrying licence or during the currency of the lease.