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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(1) in The Bombay Minor Mineral Extraction Rules, 1955

(1)On receipt of an application under rule 4, the competent officer on making such inquiries as he deems fit may sanction the grant of a quarrying lease to the applicant or refuse to sanction it.