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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(1)Where a mining lease is granted or renewed, the lease deed shall be executed and registered in Form ML-1 within a period of ninety days of the date of order of grant or renewal of the mining lease and duly registered with the Registrar;