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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(c) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(c)revenue record with Map (Tatima) of the area applied for mining lease, the period for which the lease is required and the purpose for which the extracted minor minerals are to be used; correct description, illustrated by a revenue map or plan showing the situation, boundaries and area of the land in respect of which the lease is required;