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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(7) in Rajasthan Minor Mineral Concession Rules, 2017

(7)[The area for which short term permit may be granted shall not exceed one hectare and the period of such permit] [Substituted 'The period of short term permit' Notification No. G.S.R. 62, dated 30.8.2017 (w.e.f. 28.2.2017).] shall be co-terminus with the work order, unless applied for a shorter period.