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 58] [Entire Act] State of Gujarat - Subsection Section 58(18) in Gujarat Minor Mineral Concession Rules, 2010 (18)The Parwana holder shall maintain the boundary marks and pillars of the land in proper order and on their proper places.
