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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(1) in Chhattisgarh Minor Mineral Rules, 2015

(1)Where an application for the grant or renewal of a Quarry Lease is delivered personally, its receipt shall be acknowledged forthwith and where such application is received by registered post; and in other cases, the receipt shall be acknowledged within three days of the receipt.