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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Chattisgarh - Subsection

Section 57(5) in Chhattisgarh Minor Mineral Rules, 2015

(5)The leases situated within the distance of 50 meters, from each other in all directions, may be treated as adjoining leases :Provided that amalgamation of leases shall not be allowed where any all-weather road or nala or river or canal or high-tension power line or railway line or any other restricted structure is falling within the above mentioned area of 50 meters.