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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(4)(i) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009

(i)Certified copy of the details and the map of the area proposed to be used as temporary storage/beneficiation plant/crushing plant along with the consent letter of the owner of the land;