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State of Madhya Pradesh - Section

Section 11 in M.P. Minor Mineral Rules, 1996

11. [ Officer authorised to receive applications. [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.]

- The Mining Officer or Assistant Mining Officer or in their absence any officer authorised by the Collector of the district shall receive the applications and shall enter on it the date on which the application was received by him.]