Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(2) in M.P. Minor Mineral Rules, 1996

(2)[ The sanctioning authority may by an order in writing determine the prospecting licence/lease at any time, if in the opinion of sanctioning authority the prospecting licensee/lessee has committed a breach of sub-rule (1).] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.]