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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(1)(xv) in The Bombay Minor Mineral Extraction Rules, 1955

(xv)The lease shall be liable to cancellation if the lessee ceases to work the quarry for a continuous period of 6 months :