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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(21) in Orissa Minor Minerals Concession Rules, 2004

(21)The State or Central Government shall have right to construct any road, railway or canal, reservoir or to-lay electric or telephone lines or over the lands held under the license:Provided that the licensee shall be given at least thirty days prior notice before the right is exercised and the area thus utilised shall be excluded from the area held under license?