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[Cites 0, Cited by 0] [Section 18(21)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(21)(b) in Gujarat Minor Mineral Concession Rules, 2017

(b)The lessee has and shall continue to comply with all the terms and conditions of the Act, the rules, the Gujarat Mineral (Prevention of illegal Mining and Transportation and Storage) Rules, 2017, the mining plan and the tender document, as are required to be complied with by the lessee, with respect to lease area and the lessee shall continue to comply with all the eligibility conditions provided in the Act, the rules and the tender document during the quarry lease term.