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[Cites 0, Cited by 0] [Section 0853(0278)] [Section 0853] [Entire Act]

State of Chattisgarh - Subsection

Section 0853(0278)(e) in Chhattisgarh Minor Mineral Rules, 2015

(e)A statement in writing that the applicant, where the land is not owned by him, has obtained surface rights over the area or has obtained the consent of the owner for starting Prospecting Operations :