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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(g) in The Mineral Concession Rules, 1960

(g)[ a statement in writing that the applicant, where the land is not owned by him, has obtained surface rights over the area or has obtained the consent of the owner for starting prospecting operations: [Substituted by G.S.R. 129(E), dated 20.2.1991. ]