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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(5) in Orissa Minor Minerals Concession Rules, 2004

(5)If the lessee does not work upon the quarry for a continuous period of six months, the lease shall be liable to be cancelled, unless prior permission has been granted for such stoppage by the competent authority on reasonable grounds.