Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Chattisgarh - Subsection

Section 40(1) in Chhattisgarh Minor Mineral Rules, 2015

(1)The Sanctioning Authority may, after giving an opportunity of being heard and for reasons to be recorded in writing and communicated to the applicant, refuse to grant or renew a Quarry Lease over the whole or part of the area applied for.