Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

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

(4)The Government may, if it considers expedient, prescribe differential terms including with respect to payment and eligibility requirements for quarry leases granted pursuant to auctions conducted in Scheduled Areas identified pursuant to sub-rule (3).