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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(23) in Gujarat Minor Mineral Concession Rules, 2010

(23)In case no quarry operation is carried out in the area specified in the quarry Parwana , for a period of 120 days without any reasonable cause or without permission of the Competent Authority the Parwana shall be liable to be cancelled, after giving an opportunity to the holder to state his case.