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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1)(c) in Gujarat Minor Mineral Concession Rules, 2010

(c)No area which was previously held under quarry lease or which has been reserved by the Government or any local authority for any purpose other than mining or in respect of which the order granting lease has been revoked under sub- rule (2) of rule 11 shall be available for re-grant unless the date from which the area shall be available for re-grant is notified in the Official Gazette at least thirty days in advance. Any application received before the date so notified in the Official Gazette shall be premature and shall not be entertained: