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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1)(a) in The Mineral Conservation and Development Rules, 2017

(a)a surface plan showing location and number of the boundary pillars along with its latitude and longitude values, every surface feature within the mining lease boundaries, such as building, telephone, power transmission line, water pipeline, tramline, railway, road, river, water-course, reservoir, tank, bore-hole, shaft and incline opening, opencast working, dumps and dumping ground, the waste land, forest, sanctuaries, agricultural land and grazing land and subsidence on the surface beneficiation plants, tailing ponds and other workings within the lease;