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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(l) in Atomic Minerals Concession Rules, 2016

(l)the time limit for removal of mineral, ore, plant, machinery and other properties from the lease hold area after expiration, or sooner termination or surrender or abandonment of the mining lease;