Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Karnataka - Subsection Section 30(3) in The Karnataka Minor Mineral Concession Rules, 1994 (3)The Competent Authority shall forward to the Director and concerned Tonsillar one copy of the quarrying lease deed as soon as the lease deed is executed.
