Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30(23)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(23)(i) in M.P. Minor Mineral Rules, 1996

(i)The lessee shall allow officers authorised by the State or the Central Government and any officer authorised by the Zila/Janpad/[Gram Sabha] [Substituted by Notification No. 19-162-2000-XII-2, dated 20-3-2001.] to enter upon any building excavation or land comprised in the lease for the purpose of inspecting the same.