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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3)(ii) in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018

(ii)document pertaining to the title of land which may include sale deed/rent deed/ consent of the land owner or notarised affidavit;