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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Chattisgarh - Subsection

Section 60(3) in Chhattisgarh Minor Mineral Rules, 1996

(3)In every application under sub-rale (1) against the order refusing to grant a quarry lease, any person to whom a quarry' lease was granted in respect of the same area or part thereof, shall be impleaded as party.