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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Bombay Presidency - Subsection

Section 32(10) in The Bombay Minor Mineral Extraction Rules, 1955

(10)[ Plugging of bore holes and filling up or fencing all excavations in the land covered by the permit before delivery of possession over lands on the expiry of the period specified in item (8) or on cancellation of the permit.] [Added by G.N. of 19.7.1958.]