Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23B] [Entire Act]

State of Bihar - Subsection

Section 23B(2) in Bihar Minor Mineral Concession Rules, 1972

(2)Every lessee seeking prior order under sub-rule (1) shall make an application to the Competent Officer which shall be accompanied by a letter of consent of the owner or occupant of the land to the effect that he has no objection for quarrying minor minerals by the transferee.]