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 61] [Entire Act] State of Maharashtra - Subsection Section 61(3) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013 (3)The application shall be accompanied with the consent letter from the occupant of land in case land is belonging to individual.
