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] [Entire Act] State of Madhya Pradesh - Section Section 17 in M.P. Minor Mineral Rules, 1996 17. Renewal of quarry lease. - Every application for the renewal of a quarry lease shall be made at least one year before the date of which the lease is due to expire.
