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] [Entire Act] State of Chattisgarh - Section Section 8 in Chhattisgarh Minor Mineral Rules, 1996 8. [ Procedure for demarcation of new quarries. [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] - Panchayat demarcate and declare new quarry' in respect of Mineral specified in schedule II in consultation with the Collector of the district.]
