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[Cites 0, Cited by 0] [Section 21A(1)] [Section 21A] [Entire Act]

State of Karnataka - Subsection

Section 21A(1)(a) in The Karnataka Minor Mineral Concession Rules, 1994

(a)provided that nothing in this rule shall apply to grant of a quarrying lease to quarry ordinary sand. The grant of ordinary sand shall be by auction in accordance with the provisions of the Chapter IVA of the rules.