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 26A] [Entire Act] State of Madhya Pradesh - Subsection Section 26A(2) in M.P. Minor Mineral Rules, 1996 (2)Agreement of quarry lease shall be executed in Form-VII, within a period of three month from the date of sanction order. The period for execution of agreement may be extended by the State Government on the reasons to be recorded.
