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[Cites 0, Cited by 1] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Land Acquisition (Mines) Act, 1885

(1)At any time or times after the receipt of a notice under the last foregoing section, and whether before or after the expiration of the said period of sixty days, the appropriate Government may cause the mines or minerals to be inspected by a person appointed by it for the purpose; and