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[Cites 0, Cited by 0] [Section 70(9)] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(9)(e) in Gujarat Minor Mineral Concession Rules, 2017

(e)For working below ground water level, the quarry lease holder shall carry out a detailed hydro-geological study taking into account the mine water discharge, management of discharged water and shall obtain prior approval of the State Ground Water Department.