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 34A] [Entire Act] State of Karnataka - Subsection Section 34A(1) in The Karnataka Minor Mineral Concession Rules, 1994 (1)No licence shall without the previous consent of the competent authority assign or in any manner transfer the quarrying licence or any right, title or interest therein.
