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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(1)(f) in The Bombay Minor Mineral Extraction Rules, 1955

(f)The areas and minor minerals within the State of Bombay in respect of which the applicant or any person joint in interest with him already holds a quarrying lease.