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 30] [Entire Act] State of Gujarat - Subsection Section 30(1) in Gujarat Minor Mineral Concession Rules, 2010 (1)The lessee shall not cut or injure any tree in the leased area without the previous permission, in writing of the Competent Authority .
