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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(1) in The Karnataka Minor Mineral Concession Rules, 1994

(1)The Director or the concerned Competent Authority shall cause to be maintained the following registers, namely:-
(i)Register of applications for quarrying leases in FORM-QLA.
(ii)Register of quarrying leases executed in FORM-QL.