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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(20) in Orissa Minor Minerals Concession Rules, 2004

(20)If any major mineral is found in the area in course of quarrying of minor minerals the lessee shall intimate in writing the fact to the competent authority forthwith and the lease shall be terminated without payment of any compensation to the lessee.