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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(1)(xxii) in The Bombay Minor Mineral Extraction Rules, 1955

(xxii)Right of the State or Central Government to construct any road, railway or canal, reservoir or to carry any electric or telephone lines in or over the lands under the lease is reserved :