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 17A] [Entire Act] State of Rajasthan - Subsection Section 17A(2) in Rajasthan Minor Mineral Concession Rules, 2017 (2)The maximum area shall be four hectare and minimum area shall be,-(i)in case of mining lease, one hectare; and(ii)in case of quarry licence, as per sub-rule (2) of Rule 8.
