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[Cites 0, Cited by 25] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Mines And Minerals (Development And Regulation) Act, 1957

(2)The maximum period for which a mining lease may be granted shall not exceed thirty years:Provided that the minimum period for which any such mining lease may be granted shall not be less than twenty years.