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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(b) in The Marble Development And Conservation Rules, 2002

(b)In case of existing mining leases upto one hectare, the State Government shall specify a simplified scheme of mining and every lessee shall submit such scheme of mining within a period of one year from the date of commencement of these rules to the State Government or any person authorised in this behalf by that Government for its approval.