Legal Document View

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

Bombay Presidency - Subsection

Section 2(1)(iv) in The Bombay Minor Mineral Extraction Rules, 1955

(iv)"quarrying lease" means a lease to mine, quarry, bore, dig and search for, win, work and carry away any minor mineral specified therein;