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[Cites 0, Cited by 0] [Section 37U(8)] [Section 37U] [Entire Act]

State of Rajasthan - Subsection

Section 37U(8)(v) in The Rajasthan Minor Mineral Concession Rules, 1986

(v)For working below ground water level the lessee, licensee or short term permit holder shall carry out a detailed hydro-geological study taking into account the mine water discharge, management of discharged water and shall obtain prior approval of State Ground Water Department.