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[Cites 0, Cited by 0] [Section 17(7)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(7)(ii) in Gujarat Minor Mineral Concession Rules, 2010

(ii)In the case of an applicant in respect of whom an order granting or renewing a quarry lease is passed, dies before the deed referred to in sub-rule (3) of rule 10 is executed, the order granting or renewing a quarry lease shall be deemed to have been passed in the name of the legal representative of the deceased.