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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(iv) in M.P. Minor Mineral Rules, 1996

(iv)The State Government may prescribe rates at which the cost of rehabilitation and reclamation shall be recoverable from the holder of a quarry lease [......] [Omitted by Notification No. F-19-10-99-XII-2, dated 30-5-2001.] upon his failure to observe these rules.