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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(x) in Chhattisgarh Minor Mineral Rules, 2015

(x)Every application for the grant or renewal of a Quarry Lease shall be accompanied by an affidavit showing particulars of the areas mineral-wise in each district of the State, which the applicant or persons jointly with him-