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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Granite Conservation And Development Rules, 1999

(3)The State Government or any person authorised in this behalf by that Government may by an order in writing prohibit abandonment or refuse surrender or allow the abandonment or surrender of a granite quarry or part thereof with such conditions as he may specify in the order.