Section 74 in Gujarat Minor Mineral Concession Rules, 2010
74. Repeal and saving.
- The Gujarat Minor Mineral Rules, 1966 are hereby repealed. Notwithstanding such repeal, anything done or any action taken, including any order made, direction given or notice issued under the Gujarat Minor Mineral Rules, 1966 shall in so far as it is not inconsistent with the provisions of these rules, be deemed to have been done, taken, made, given or as the case may be, issued, within the corresponding provisions of these rules.Form-A(See rule 6)Application for Quarry Lease(under rule 6 of the Gujarat Minor Mineral Concession Rules, 2010 )Received at..................(Place).....................at................a.m./p.m. on the day of.................Entered in the Register at No..........................on pageSignature and designation ofReceiving OfficerFrom:...................................................................................................................To,........................................................................................................................Dated the.......................Sir,
