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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(2) in M.P. Minor Mineral Rules, 1996

(2)The lessee shall, erect and maintain at his own expense, boundary pillars of substantial material, standing not less than one metre above the surface of the ground at each comer or angle in the line of the boundary, delineated in the plan attached to the lease deed :