Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Bihar - Subsection Section 48(2) in Bihar Minor Mineral Concession Rules, 1972 (2)The Collector of the district shall obtain the approval of the Government to the price fixed by him before enforcing the same in his district.
