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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Chattisgarh - Subsection

Section 56(3) in Chhattisgarh Minor Mineral Rules, 2015

(3)On receiving an application Lease under sub-rule (1), for transfer of Quarry Lease, the sanctioning authority has given consent for transfer of such lease, a transfer lease deed under Form-XIX shall be executed within three months from the date of permission or within such further period as the sanctioning authority may allow in this behalf.