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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(1) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013

(1)Every holder of prospecting licence or mining lease shall undertake the phased restoration, reclamation and rehabilitation of land affected by prospecting or mining operation and shall complete this work before the completion of such operations and abandonment of prospecting or mine.