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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(2) in Chhattisgarh Minor Mineral Rules, 2015

(2)Where the lessee is unable to execute the lease deed within a period of ninety days from the date of the order, he may submit an application to the Director explaining the reason for the same before the expiry of the said period.