Section 8(1)(b) in The U.P. Minor Minerals (Concession) Rules, 1963

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State of Uttar Pradesh - Subsection

Section 8(1)(b) in The U.P. Minor Minerals (Concession) Rules, 1963

(b)In case application for renewal of a mining lease, refuse or renew the mining lease for the whole or part of the area applied for and for such period, not exceeding the period of the original lease, as it may consider proper:

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State of Uttar Pradesh - Subsection

Section 8(1)(b) in The U.P. Minor Minerals (Concession) Rules, 1963