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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(xi) in Chhattisgarh Minor Mineral Rules, 2015

(xi)An affidavit to the effect that the applicant has, where the land is not owned by him, obtained surface rights over the area or has obtained the consent of the owner/owners for conducting mining operations :