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[Cites 0, Cited by 0] [Section 6(9)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(9)(b) in Atomic Minerals Concession Rules, 2016

(b)the area of such mining lease shall be the same as specified by the State Government as in clause (a) of subrule (1) of rule 5 and no change in area shall be made by the State Government without the prior approval of the Department: