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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(1) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(1)The minor minerals lying inside any forest area may be settled by the Collector with the condition that the prospective Settlee brings the due permission from the Forest Department under the Forest Conservation Act,1980.