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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1) in Bihar Minor Mineral Concession Rules, 1972

(1)The length of an area held under a mining lease shall not exceed four times its breadth:Provided that the Collector may, in any particular case, relax the provision of this Rule [for reasons to be recorded in writing] [Inserted by S. O. 305 dated 26.3.1985.].