Section 85 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
85. Power of Government.
- In case of any dispute or any question or any other matter regarding any term or condition of quarry lease or anything connected with the quarries or minor minerals specified in the lease, the decision of the Government shall be final and binding on the lessee:Provided that, the Government shall not exercise this power without giving proper opportunity to the lessee o being:Provided further that a condition to this effect shall be provided in the lease-deed.
