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State of Rajasthan - Section

Section 27 in The Rajasthan Mining Settlement Act, 1956

27. Prosecution of land-holder, owner, etc.

- No prosecution shall be instituted against, any owner, agent or manager of a mine or the holder of land or any the owner of any holding within a Mining Settlement for offence any against this Act or any rule, bye-law or order-made thereunder, except at tire instance of the Board.