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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(4)(iii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(iii)Written consent of the land owner(s) along with certified copy of the agreement signed between the landowner and the applicant after mutual settlement of compensation between the parties;