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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(xxix) in Bihar Minor Mineral Rules, 2017

(xxix)"Settlee" means a person (as defined in these rules) holding a valid settlement/lease for quarrying/raising sand and other minor minerals from the settled/ lease hold area and would also include the plural there of;