Section 32(2)(c) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(2)(c) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976

(c)any other condition relating to the manner of carrying out the mining operation or construction which the Director may specify in the licence for ensuring the safety and appearance of, and the maintenance of the approach and access to the State-protected monument.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 32(2)(c) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976