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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(2) in Gujarat Minor Mineral Concession Rules, 2017

(2)The Government shall allow, through an order in writing, surrender of a quarry lease under sub-rule (1) if the following conditions are satisfied:
(a)the lessee has submitted documents to evidence implementation of the approved final mine closure plan; and
(b)all dues with respect to the quarry lease have been settled.