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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttar Pradesh - Subsection

Section 59(7) in The U.P. Minor Minerals (Concession) Rules, 1963

(7)Where the proponent fails to complete all desired formalities for obtaining Environment Clearance as required by the competent authority within the stipulated time frame, District Magistrate may cancel the letter of intent issued in his favour.].