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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 60] [Entire Act] State of Madhya Pradesh - Subsection Section 60(3) in M.P. Minor Mineral Rules, 1996 (3)In every application under sub-rule (1), against the order refusing to grant a quarry lease, any person to whom a quarry lease was granted in respect of the same area or part thereof, shall be impleaded as party.
