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 56] [Entire Act] State of Odisha - Subsection Section 56(ix) in Orissa Minor Minerals Concession Rules, 2004 (ix)The auction holder shall, at his own expense, erect and at all time maintain and keep in good condition boundary marks and pillars necessary to delineate the auction area.
