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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(5) in Orissa Minor Minerals Concession Rules, 2004

(5)A quarry lease may be granted for a period not exceeding five years for lessees referred to in Clauses (i), (ii) and (iii) of Sub-rule (3) of Rule 27 and three years for lessees referred to in Clauses (iv) and (v) thereof.