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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(1) in The Bombay Minor Mineral Extraction Rules, 1955

(1)Except with the prior approval of the Government, no quarrying lease shall be granted in the case of specified minor minerals for an area exceeding 50 acres and in the case of other minor minerals for an area exceeding 150 acres.