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 9(2)] [Section 9] [Entire Act] State of Jharkhand - Subsection Section 9(2)(b) in Jharkhand Minor Mineral (Auction) Rules, 2017 (b)revenue survey details of the area identified and demarcated shall be divided into forest land, land owned by the State Government, and land not owned by the State Government.