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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(3) in Gujarat Minor Mineral Concession Rules, 2017

(3)On and from the date of commencement of these rules, all quarry leases shall be granted for a period of:
(a)five years in case of minor minerals specified in Part A-I of Schedule III; and
(b)thirty years in case of minor minerals specified in Part A-II or Part B of Schedule III.