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 49] [Entire Act] State of Madhya Pradesh - Subsection Section 49(2) in M.P. Minor Mineral Rules, 1996 (2)Relaxations may be granted by the Director, to a quarry lease holder from all or some of the provisions of environmental protection on special considerations.
