Legal Document View

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
[Cites 0, Cited by 0] [Section 6A(7)] [Section 6A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6A(7)(d) in M.P. Minor Mineral Rules, 1996

(d)At the time of renewal, the State Government may reduce the area applied, for reason to be recorded and to be informed to the applicant or may cancel application.