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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(f) in Gujarat Minor Mineral Concession Rules, 2017

(f)the Government shall provide details of the areas over which a quarry lease is proposed to be granted in the following manner, namely:
(i)in two daily newspapers circulating in such area, of which one shall be in the regional language;
(ii)in the local language in the Panchayat, Municipality or Municipal Corporation, as the case may be and in the offices of the District Collector, the Sub-divisional Magistrate and the Tehsil, as applicable;
(iii)on the website of the Government;
(iv)on the electronic auction portal; and