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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(7) in Rajasthan Minor Mineral Concession Rules, 2017

(7)The competent authority may require the holder of a mining lease or quarry licence or short term permit to make such modifications in the mining plan or simplified mining scheme or impose such conditions as it may considers necessary by an order in writing if such modifications or imposition of conditions are considered necessary.