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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3)(f) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(f)where the land is not owned by the applicant, an affidavit to the effect that he/she has obtained the surface right or the consent of the owner for storing and trading the mineral/minerals and/or its products: