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[Cites 0, Cited by 0] [Section 30(28)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(28)(o) in M.P. Minor Mineral Rules, 1996

(o)the manner in which rights of third parties may be protected (whether by way of payment of compensation or otherwise) in cases where any such party is pre-judicially affected by reason of any mining operation;