Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(i) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

(i)"mining area" means area under the territorial jurisdiction of Revenue Tahasil, Sub-division and district as specified in Schedule-I and shall include such other area as the Government may, by notification specify from time to time; .