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

State of Jammu-Kashmir - Subsection

Section 2(1)(xix) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(xix)"Disposal Permit" means a permit granted for removal of minor minerals from the agricultural or horticulture land or State land or Kahcharai or Shamilat land or Forest land where minor minerals have been deposited due to weathering. However, the Kahcharai and Shamilat lands shall be governed by J&K Land Revenue Act ;