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[Cites 0, Cited by 0] [Section 19A(1)] [Section 19A] [Entire Act]

State of Karnataka - Subsection

Section 19A(1)(i) in The Karnataka Minor Mineral Concession Rules, 1994

(i)the lessee has furnished an affidavit along with his application, for transfer of the quarrying lease specifying therein the amount that he has already taken or proposed to take as consideration from the transferee;