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[Cites 0, Cited by 1] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(b) in The Mines And Minerals (Development And Regulation) Act, 1957

(b)where no such order has been made by the State Government or other authority in exercise of the powers conferred on it by or under this Act with respect to any mineral other than a minor mineral within the time prescribed therefor, pass such order as it may think fit and appropriate in the circumstances: