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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Granite Conservation And Development Rules, 1999

(1)No lease shall be granted or renewed by the State Government unless there is a mining plan duly approved by the State Government or any person authorised in this behalf by that Government for the development of the granite deposit in the area concerned.