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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Chattisgarh - Subsection

Section 39(2) in Chhattisgarh Minor Mineral Rules, 2015

(2)On receipt of the application for the grant of a Quarry Lease for the minerals specified in Schedule-I and Part-A of Schedule-II, the Sanctioning Authority shall take decision to grant precise area for the said purpose and communicate such decision to the applicant.