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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Chattisgarh - Subsection

Section 31(1) in Chhattisgarh Minor Mineral Rules, 2015

(1)There shall be paid a non-refundable application fee in respect of every application for grant or renewal of a Quarry Lease with respect to minerals specified in Schedule-I and minerals specified in Part-A of Schedule-II.