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 22] [Entire Act] State of Rajasthan - Subsection Section 22(6) in Marble Policy, 2002 (6)In case the occurrence of major mineral is discovered while working for marble, the right to excavate such major mineral, shall vest with the original major mineral lessee and the marble lease holder will have no claim on the major mineral.
