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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Bombay Presidency - Subsection

Section 30(2) in The Bombay Minor Mineral Extraction Rules, 1955

(2)Every application for a quarrying permit shall, if the lands from which the minor mineral is to be extracted are occupied lands, be accompanied by a letter from the occupant of such lands to the effect that he has no objection to the extraction of the mineral by the applicant.