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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in Orissa Minor Minerals Concession Rules, 2004

(2)No prospecting license or mining/quarry lease or a quarry permit or auction of source shall be granted to any person other than an Indian citizen without prior approval of the Government or in respect of any area included in the Rakhit or Sarbasadharan Khata of the village or any area reserved for communal purpose.