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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(xxxvii) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(xxxvii)"Minor Mineral Plot" means an area not less than 01 hectares and not more than 05 hectares in a continuous stretch of land/ water body, having defined limits with the evidence of one or more minor minerals that can be feasibly exploited ;