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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(2) in Gujarat Minor Mineral Concession Rules, 2010

(2)Notwithstanding anything contained in sub-rule (1), the lessee shall not cut or injure any tree in the leased area falling within reserved or protected forest without the previous permission in writing of the Divisional Forest Officer or an officer authorized by him in this behalf.