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 57] [Entire Act] State of Chattisgarh - Subsection Section 57(1) in Chhattisgarh Minor Mineral Rules, 2015 (1)The Director may, in the interest of mineral conservation and development, record in writing and permit amalgamation of two or more adjoining leases held by a lessee/lessees,
