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[Cites 0, Cited by 0] [Section 18(11)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(11)(b) in Gujarat Minor Mineral Concession Rules, 2017

(b)The lessee shall not, in the case of village roads (including any track shown in the revenue record as village road) and other district roads, allow any working to be carried on within a distance of ten metres of the outer edge of the cutting except with the previous permission of the Government in this behalf and otherwise than in accordance with such directions, restrictions and additions, either general or special, which may be attached to such permission.