Legal Document View

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
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(1)(b) in The Bombay Minor Mineral Extraction Rules, 1955

(b)A description illustrated by a map or plan showing as accurately as possible the situation, boundaries and area of the land in respect of which the quarrying lease is required;