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 34] [Entire Act] State of Karnataka - Subsection Section 34(7) in The Karnataka Minor Mineral Concession Rules, 1994 (7)Maximum area to be permitted for quarrying shall be at the discretion of the COMMITTEE or the Competent Authority, as the case may be.
