Section 43(4)(b) in Gujarat Minor Mineral Concession Rules, 2017

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State of Gujarat - Subsection

Section 43(4)(b) in Gujarat Minor Mineral Concession Rules, 2017

(b)in an ordinary and fair course of working, all engines, machinery, plant, buildings, structures, other works and conveniences which at the commencement of the quarry lease term were upon or under the lease area including all such machinery set up by the lessee below ground which cannot be removed without causing injury to the mines, quarries or works under the lease area; and

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State of Gujarat - Subsection

Section 43(4)(b) in Gujarat Minor Mineral Concession Rules, 2017