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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(1)(v) in Chhattisgarh Minor Mineral Rules, 2015

(v)The Collector shall grant such Quarry Permit in Form-XXII after satisfaction of the need and availability of mineral, on such conditions as he deems fit.