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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(4) in Chhattisgarh Minor Mineral Rules, 2015

(4)Where quarrying operations have been undertaken before the commencement of these rules without an approved quarrying plan, the holder of such Quarry Lease shall submit a quarry plan, within a period of one year from the date of commencement of these rules to the authorised officer in this behalf by the State Government for approval.