Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31P] [Entire Act] State of Karnataka - Subsection Section 31P(4) in The Karnataka Minor Mineral Concession Rules, 1994 (4)An application for transfer of lease shall be disposed of by the competent authority within ninety days from the date of receipt of the application.
