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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(3)(xvi) in Andhra Pradesh Minor Mineral Concession Rules, 1966

(xvi)In the case of any breach on the part of the lessee of any covenant or condition contained in the grant, the Deputy Director, may, after giving an opportunity to the defaulter, determine the lease [*] [Omitted by G.O.Ms.No. 147, I & C, date 5-3-1982.] and take possession of the premises under lease [*] [Omitted by G.O.Ms.No. 147, I & C, date 5-3-1982.] and forfeit the security deposit ;