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[Cites 0, Cited by 0] [Section 53(4)] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(4)(d) in M.P. Minor Mineral Rules, 1996

(d)officer as mentioned above shall inform the Collector or any other officer not below the rank of Deputy Collector, authorised by him about the incident within 48 hours of coming in to notice of the same.