Section 53(9)(iii) in Chhattisgarh Minor Mineral Rules, 1996

[Cites 0, Cited by 0] [Section 53(9)] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(9)(iii) in Chhattisgarh Minor Mineral Rules, 1996

(iii)The investigation officer for the purposes of this rule shall exercise the powers of the Code of Civil Procedure in respect of the following matters :-

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State of Chattisgarh - Subsection

Section 53(9)(iii) in Chhattisgarh Minor Mineral Rules, 1996