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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(21) in M.P. Minor Mineral Rules, 1996

(21)The lessee shall strengthen and support to the satisfaction of the Railway Administration or the Sanctioning Authority, as the case may be. any part of mine which its opinion requires such strengthening or support for the safety of any railway, bridge, national highway, reservoir, tank, canal, or any other public works or buildings.