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] [Entire Act] Bombay Presidency - Section Section 20 in The Bombay Minor Mineral Extraction Rules, 1955 20. Right to determine lease. - The lessee may determine the lease at any time by giving not less than six months' notice in writing to the competent officer.
