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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(4) in The Punjab Minor Mineral Concession Rules, 1964

(4)A holder of a mining lease desirous of seeking modifications in the approved mining plan as are considered expedient, the interest of safe and scientific mining, conservation of minerals, or for the protection of environment, shall apply to the authorized officer in this behalf setting forth the intended modifications and explaining the reasons for such modifications.