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 58(10)] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(10)(a) in Gujarat Minor Mineral Concession Rules, 2010

(a)The Parwana holder shall extract and remove the minor mineral from the area specified in the Parwana in such a manner that no damage is done to any high ways, road, agricultural lands, trees, or other places of public utility or property.