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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(4) in Chhattisgarh Minor Mineral Rules, 2015

(4)Where a Prospecting Licence has been granted in respect of any land, the Licensee shall have a preferential right for obtaining a Quarry Lease in respect of that land over any other person if he applies for a lease within ninety days after the expiry of the Prospecting Licence.