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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(2)(b) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(b)Every Mineral Concession Holder seeking prior order under sub-rule (1) shall make an application to the Mining Officer which shall be accompanied by a letter of consent of the owner or occupant of the land to the effect that he has no objection for quarrying minor minerals by the transferee.