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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(1)(xiv) in The Bombay Minor Mineral Extraction Rules, 1955

(xiv)The lessee shall strengthen and support to the satisfaction of the railway administration concerned or Government, as the case may be any part of the quarry which in its opinion requires such strengthening or support for the safety of any railway, reservoir, canal, road, or any other public works, or structures.