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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Chattisgarh - Subsection

Section 40(2) in Chhattisgarh Minor Mineral Rules, 2015

(2)An application for the grant or renewal of a Quarry Lease made under rule 23, shall not be refused by the Sanctioning Authority only on the ground, that Form-IX, is not complete in all material particulars by the documents referred to in sub-clause (xi) and (xii) of rule 23.