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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1) in The Karnataka Minor Mineral Concession Rules, 1994

(1)Lessee may surrender his lease granted under rule 11 or part of the leased area by giving a notice in writing of not less than ninety days to the Competent Authority and by delivering possession of the area leased.