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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] State of Chattisgarh - Subsection Section 53(6) in Chhattisgarh Minor Mineral Rules, 1996 (6)Any person who trespasses on any land in contravention of these rules, such trespasser may be served with an order of eviction by the Collector/Additional Collector.
