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

State of Odisha - Subsection

Section 25(8) in Orissa Minor Minerals Concession Rules, 2004

(8)The lessee may modify the approved mining plan, in the interest of safe and scientific mining, conservation of decorative stone or for protection of environment and shall obtain the approval of the authorized officer for the purpose.