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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(14) in Gujarat Minor Mineral Concession Rules, 2010

(14)If the payment of any amount recoverable under this Parwana is not made within thirty days from the due date, the same may be recovered as arrears of land revenue and the Parwana may be cancelled.