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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1) in The Karnataka Minor Mineral Concession Rules, 1994

(1)No person shall undertake any quarrying operation in respect of any minor mineral in any land except under or in accordance with the terms and conditions of a quarrying lease or licence or quarrying permit granted under these rules.