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

State of Chattisgarh - Subsection

Section 30(5) in Chhattisgarh Minor Mineral Rules, 1996

(5)The lessee shall commence mining operation within one year from the date of execution of the lease deed and shall thereafter conduct such operations in a proper, skillful and workman-like manner.