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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(1) in The Karnataka Minor Mineral Concession Rules, 1994

(1)The period for which a quarrying lease may be granted under this chapter shall not exceed five years;Provided that where the request for grant of a quarrying lease is in respect of a mineral based industry belonging to the applicant, lease may be granted for a period not exceeding ten years.