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

State of Madhya Pradesh - Subsection

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

(p)the manner in which rehabilitation of flora and other vegetation such as trees, shrubs and the like destroyed by reason of any quarrying or mining operation shall be made in the same area or in any other areas selected by the State Government, (whether by way of reimbursement of the cost of rehabilitation or otherwise) by the person holding the quarry lease;