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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(x) in The Mines Act, 1952

(x)for prescribing the notice to be given by the owner, agent or manager of a mine before mining operations are commenced at or extended to any point within forty-five metres of any railway subject to the provisions of the Indian Railways Act, 1890 (9 of 1890), or of any 1public roads or other works, as the case may be, which are maintained by the Government or any local authority;