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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(3) in The U.P. Minor Minerals (Concession) Rules, 1963

(3)A copy of the lease deed together with the map of the area shall be sent by the District Officer or the Committee as the case may be to the Director Geology and Mining Uttar Pradesh within fifteen days from the date of execution thereof.]