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[Cites 0, Cited by 0] [Section 65(5)] [Section 65] [Entire Act]

State of Haryana - Subsection

Section 65(5)(v) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(v)extent of efforts and expenditure proposed to be made by the mineral concession holder for restoration or reclamation or rehabilitation of the land as per the mine closure plan for its eventual use by the landowner;