Section 4(3)(a) in Gujarat Minor Mineral Concession Rules, 2017

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State of Gujarat - Subsection

Section 4(3)(a) in Gujarat Minor Mineral Concession Rules, 2017

(a)A quarry lease in the Scheduled Area identified pursuant to this sub-rule shall:

(i)be granted only to a bidder who belongs to a scheduled tribe and is an inhabitant of the Scheduled Area; and

(ii)only be transferable to a person who belongs to a scheduled tribe and is an inhabitant of the Scheduled Area.