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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(3) in Orissa Minor Minerals Concession Rules, 2004

(3)If no license/leased deed is executed within the time specified due to any default on the part of the granite, the controlling authority may revoke the grant order and forfeit the security deposit if any.