Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Chattisgarh - Subsection Section 47(5) in Chhattisgarh Minor Mineral Rules, 2015 (5)The Collector shall send copy of every lease deed along with the plan to the respective Janpad Panchayat and shall intimate the full details of area to the respective gram panchayat.
