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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(4) in Gujarat Minor Mineral Concession Rules, 2017

(4)The Government may, through an order in writing, approve the mining plan submitted by the lease holder under sub-rule (1) with modifications to be carried out in the mining plan and the lease holder shall carry out such modifications and re-submit the modified mining plan for approval of the Government.