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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(2)(b) in The U.P. Minor Minerals (Concession) Rules, 1963

(b)No land shall be used for surface operations by persons, which is already occupied by persons, other than the State Government, for works or purposes not included in the lease;