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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(24) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(24)The lessee shall abstain from entering upon the surface of any occupied Government land or on any private land comprised within the leased area without obtaining in writing the prior consent of the occupant.