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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1)(b) in Gujarat Minor Mineral Concession Rules, 2010

(b)The lease for all minerals shall be renewed by the Competent Authority at the option of the lessee from time to time and the period of renewal at one time shall not exceed ten years in case of sand, kankar, gravel and brick earth/ordinary clay and for other mineral shall not exceed twenty years.