Section 10(1)(s) in Atomic Minerals Concession Rules, 2016

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Union of India - Subsection

Section 10(1)(s) in Atomic Minerals Concession Rules, 2016

(s)the State Government or any lessee or person authorised by it in that behalf by the State Government shall have the right to -

(i)enter into and upon the leased land and to construct upon, over or through the same, any railways, tramways, roadways or pipelines for any purpose authorised by the State Government and to get from the said lands, stones, gravel, earth and other materials for making, maintaining and repairing such railways, tramways, roads or any existing railways and roads; and

(ii)to pass over or along any such railways, tramways, road lines and other ways, at all times, with or without horses, cattle or other animals, carts, wagons, carriages, locomotives or other vehicles for all purposes:

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Union of India - Subsection

Section 10(1)(s) in Atomic Minerals Concession Rules, 2016