Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39C] [Entire Act] Bombay Presidency - Subsection Section 39C(i) in The Bombay Minor Mineral Extraction Rules, 1955 (i)the expressions "Panchayat" and "Scheduled Areas" shall have meanings, respectively assigned to them in the Bombay Village Panchayats Act, 1958.
