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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3)(c) in Bihar Minor Mineral Concession Rules, 1972

(c)[ The lessee shall take such measures for planing in the same area or any other area selected by the Central or State Government not less than twice the number of trees destroyed by reason of any mining operation or to the extent possible, the restoration of flora and other vegetation destroyed by such operation.] [Substituted by S.O. 1063 dated 16.10.1989.]