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

State of Himachal Pradesh - Subsection

Section 29(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(2)In case, the applicant is not the owner of land, then the application shall be accompanied by a letter from the occupant of such land to the effect that he has no objection to the extraction of the minor mineral by the applicant.