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Bombay Presidency - Section

Section 38 in The Bombay Minor Mineral Extraction Rules, 1955

38. Application of these rules to renewal.

- Where a quarrying lease or any other concession for quarrying of a minor mineral or minerals granted before the commencement of these rules is renewed after such commencement, these rules shall apply in relation to such renewal as they apply in relation to the renewal of a quarrying lease granted after such commencement.