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[Cites 0, Cited by 0] [Section 37U] [Entire Act]

State of Rajasthan - Subsection

Section 37U(3) in The Rajasthan Minor Mineral Concession Rules, 1986

(3)Reclamation and Rehabilitation of lands: - Restoration, reclamation and rehabilitation of land affected by mining operations shall be undertaken in a phased manner so that work is completed before the conclusion of mining operations and the abandonment of the quarry or mine with a view to leave a productive and sustainable site.