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[Cites 0, Cited by 0] [Section 30(28)] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(28)(o) in Chhattisgarh Minor Mineral Rules, 1996

(o)the manner in which rights of third parties may be protected (whether by way of payment of compensation or otherwise) in cases where any such party is prejudicially affected by reason of any mining operation;