Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6A(2)] [Section 6A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6A(2)(e) in M.P. Minor Mineral Rules, 1996

(e)After the compliance of conditions prescribed in letter of intent issued by the State Government for mining lease on date 12-1-2015 or prior to it, quarry lease shall be sanctioned till the date 31-7-2019. After this date, such all applications shall deem to be ineligible.