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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(1)(vi) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(vi)the lessee shall not cut or injure any tree in area of his lease without the previous sanction in writing of an officer authorized in this behalf under law ;