Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Chattisgarh - Subsection Section 40(vii) in Chhattisgarh Minor Mineral Rules, 1996 (vii)The quarry permit holder shall have no right over the quarried material and other property lying in the permit area after the expiry of the permit:
