Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

Bombay Presidency - Subsection

Section 30(3) in The Bombay Minor Mineral Extraction Rules, 1955

(3)Every application shall be accompanied by certified true copies of the relevant extracts of the Record of Rights in respect of the lands from which the minor mineral is proposed to be extracted and removed.