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[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(6)(iii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(iii)Written consent of the land owner(s) or a certified copy of the agreement signed between the landowner and the applicant after mutual settlement of compensation between the parties;