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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Uttar Pradesh - Subsection

Section 98(13) in The U.P. Minor Minerals (Concession) Rules, 1963

(13)The licensee shall, after the survey and demarcation of the area granted under the licence and before executing the licence deed, at his own expense erect and at all times maintain land keep in good repair boundary marks and pillars necessary to indicate the demarcation shown in the plan annexed to the licence deed.