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Union of India - Section

Section 44 in The Petroleum Concession Rules, 1949

44. Area of mining lease .-A mining lease may be granted for such area as may be desired by the applicant, but subject to the conditions that no mining lease shall be granted under these rules so as to cause the total area held under mining lease for petroleum by the lessee himself or with person joint in interest with him to exceed 1,000 square miles within India.