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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(4) in Gujarat Minor Mineral Concession Rules, 2017

(4)Where a quarry lease has been granted for a minor mineral under the rules made under Section 15, and subsequent to registration of the quarry lease a new mineral is discovered which is not a minor mineral, then the quarry lease holder shall stack such minerals in accordance with the written instructions issued by the Government.