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 22] [Entire Act] Bombay Presidency - Subsection Section 22(b) in The Bombay Minor Mineral Extraction Rules, 1955 (b)The lessee may determine the lease at any time by giving not less than six month's notice in writing to the lessor.
