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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(3) in The Bombay Minor Mineral Extraction Rules, 1955

(3)Subject to the limits prescribed in these rules, the competent officer may grant a quarrying lease for the whole or any part of the area applied for, and if he refuses to grant a quarrying lease for the whole area, the reasons for such refusal shall be recorded by him in writing;