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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Chattisgarh - Subsection

Section 27(2) in Chhattisgarh Minor Mineral Rules, 1996

(2)The lessee shall, erect and maintain at his own expense, boundary' pillars of substantial material, standing not less than one metre above the surface of the ground at each comer or angle in the line of the boundary, delineated in the plan attached to the lease deed :