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[Cites 0, Cited by 0] [Section 38(14)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(14)(iv) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(iv)the lessee gives an undertaking that he will not cause any hindrance in the working of mineral area so surrendered, by any other person who is subsequently granted a mining lease in respect of that minor mineral/area :