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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(x) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(x)"local authority" means the Deputy Commissioner of the District or any other officer authorized by the State Government to exercise the powers of local authority for the purpose of these rules;