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 16] [Entire Act] State of Chattisgarh - Subsection Section 16(ix) in Chhattisgarh Minor Mineral Rules, 2015 (ix)The Licensee shall provide compensation for damage to land, to the extent of damage, in respect of which the licence has been granted;
