Section 10(1)(g) in Atomic Minerals Concession Rules, 2016

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Union of India - Subsection

Section 10(1)(g) in Atomic Minerals Concession Rules, 2016

(g)subject to the provisions of the Act, the rules and any other applicable law, the lessee shall, with respect to the land leased to him, have the right for the purpose of mining operations on that land -

(i)to work in the mines and conduct mining operations;

(ii)to sink pits and shafts and construct buildings and roads;

(iii)to erect plant and machinery;

(iv)to quarry and obtain building and road materials and make bricks;

(v)to use water and take timber;

(vi)to use land for stacking purpose;

(vii)to do any other thing specified in the lease;

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Union of India - Subsection

Section 10(1)(g) in Atomic Minerals Concession Rules, 2016