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State of Himachal Pradesh - Section

Section 42 in The Himachal Pradesh Land Revenue Act, 1953

42. Right of the Government in mines and minerals.

- All mines of metal and coal and all earth oil and gold washings shall be deemed to be the property of the Government [for the purposes of the State and the State Government, shall have all powers necessary for the proper enjoyment of the Government's rights thereto] [Added by section 13 ibid]