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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2)(v) in The U.P. Minor Minerals (Concession) Rules, 1963

(v)Demarcation of an area granted under lease shall be done in accordance with the provisions of Rule 17 and boundary pillars shall be fixed in accordance with Rule 35 and maintenance thereof shall be done in accordance with the said rule.