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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Atomic Energy Act, 1962

(2)Notice of any order proposed to be made under this section shall be served by the Central Government-
(a)on all persons who, but for the order, would be entitled to work the minerals affected; and
(b)on every owner, lessee and occupier (except tenants for a month or for less than a month) of any land in respect of which rights are proposed to be acquired under the order.