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 48] [Entire Act] State of Madhya Pradesh - Subsection Section 48(3) in M.P. Minor Mineral Rules, 1996 (3)The collector or the authorised officer may direct such other measures to be taken for minimising the adverse effect of quarrying operations on the environment.
