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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(12) in Orissa Minor Minerals Concession Rules, 2004

(12)The lessee may erect on the area granted to him any building and structure required for the purpose of mining operations, provided he does not offend any lawful orders issued by the officer or authority competent to issue such orders.