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

Bombay Presidency - Subsection

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

(xvi)If the lessee, or his transferee or assignee, does not allow any entry or inspection under clause (xiii), the competent officer may cancel the lease and forfeit in whole or in part the security deposit paid by the lessee.