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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(2)(i) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(i)take immediate measures for plantation, in the same area or any other area selected by the Director or an officer authorized by him, of trees not less than twice the number of trees destroyed by reasons of any mining operation and shall look after them during the subsistence of the lease, after which these trees shall be the property of the Government ;