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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(6)(ii) in The Karnataka Minor Mineral Concession Rules, 1994

(ii)the following proviso shall be inserted, namely:- "Provided that if, no recommendation is received from the Deputy Commissioner or the Tahsildar, as the case may be, within ninety days from the date of receipt of communication from the Competent Authority, recommendation for grant or renewal of a quarrying lease shall be deemed to have been made by him".