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State of Madhya Pradesh - Section

Section 66 in M.P. Minor Mineral Rules, 1996

66. Relaxation of rules in special cases.

- In any case or class of cases in which the State Government is of the opinion that the public interest so requires it may grant a quarry lease/[trade quarry] [Substituted by Notification No. F-19-10-99-XII-2, dated 30-5-2001.] on the terms and conditions other than those prescribed in these rules.