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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(2) in Gujarat Minor Mineral Concession Rules, 2010

(2)In case of breach of any of the conditions subject to which the permit is granted the Competent Authority may cancel it. On cancellation of the permit the quarried materials lying on the land from which they are extracted shall become the absolute property of the Government.