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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(5) in Gujarat Minor Mineral Concession Rules, 2017

(5)The lessee shall pay any expenditure over and above the performance security incurred by the Government, towards protective, reclamation and rehabilitation measures in the leased area of the quarry lease which has been surrendered.