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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(5)(x) in Andhra Pradesh Minor Mineral Concession Rules, 1966

(x)If, in the course of prospecting or quarrying any mineral not specified in the licence or lease is discovered, the licensee or lessee shall at once report such discovery to the Assistant Director concerned to enable him to obtain the order of the Director for prospecting/quarrying of the same.