Section 41(2)(b) in The Mineral Conservation And Development Rules, 1988

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(b) in The Mineral Conservation And Development Rules, 1988

(b)look after them during the subsistence of the license/lease after which these trees shall be handed over to the State Forest Department or any other authority as may be nominated by the Controller General or the authorised officer; and

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Union of India - Subsection

Section 41(2)(b) in The Mineral Conservation And Development Rules, 1988