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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(3)(a) in Gujarat Minor Mineral Concession Rules, 2017

(a)enter into and upon the lease area and to construct upon, over or through the same, any railways, tramways, roadways or pipelines for any purpose authorised by the Government and to get from the lease area stones, gravel, earth and other materials for making, maintaining and repairing such railways, tramways, roads or any existing railways and roads: