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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(3) in Gujarat Minor Mineral Concession Rules, 2010

(3)Every application shall be accompanied by certified true copies of the relevant extract of the Record of Right in respect of the land from which the minor mineral is proposed to be extracted and removed and by a map of the area from which the mineral is to be excavated.