Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Bombay Presidency - Subsection Section 3(3) in The Bombay Minor Mineral Extraction Rules, 1955 (3)No quarrying lease shall be granted in respect of lands notified by Government as reserved for use of Government, local authorities or for any other public or special purposes.
