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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Chattisgarh - Subsection Section 56(2) in Chhattisgarh Minor Mineral Rules, 2015 (2)The sanctioning authority, may by an order in writing, determine the lease at any time if in the opinion of the sanctioning authority the lessee has committed a breach of sub-rule (1).
