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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013

(1)The period for which a quarry lease may be granted shall be of five years without approval of the Government and ten years with the prior approval of the Government:Provided that, the maximum period for which any such lease may be granted shall not be more than twenty years.