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[Cites 0, Cited by 0] [Section 10A(2)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(2)(i) in The Mines And Minerals (Development And Regulation) Act, 1957

(i)has undertaken reconnaissance operations or prospecting operations, as the case may be, to establish the existence of mineral contents in such land in accordance with such parameters as may be prescribed by the Central Government;