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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(4) in Chhattisgarh Minor Mineral Rules, 2015

(4)The Director may, on receipt of an application made under sub-rule (2) on being satisfied on the adequacy and genuineness for the non-execution of the deed, pass an order for extension of the period of execution of deed.