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[Cites 0, Cited by 0] [Section 1A(2)] [Section 1A] [Entire Act]

Union of India - Subsection

Section 1A(2)(a) in The Mines And Minerals (Development And Regulation) Act, 1957

(a)for giving previous notice of the modification or alteration proposed to be made in any existing mining lease to the lessee and where the lessor is not the Central Government, also to the lessor and for affording him an opportunity of showing cause against the proposal;