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 51] [Entire Act] State of Madhya Pradesh - Subsection Section 51(1) in M.P. Minor Mineral Rules, 1996 (1)The Collector shall within a period of 90 days from the date of receipt of the scheme, under Rules 48 and 50 convey his approval or disapproval together with reasons to the lessee or permit holder.
