Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37B] [Entire Act] State of Rajasthan - Subsection Section 37B(4) in The Rajasthan Minor Mineral Concession Rules, 1986 (4)For the renewal of any mining lease/quarry licence having an area more than one hectare the lessee/licensee shall submit a mining plan duly approved by the competent authority.
