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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(x) in Chhattisgarh Minor Mineral Rules, 2015

(x)"Lessee" means a person who has been granted a Prospecting Licence, Mining Lease, Quarry Lease or Quarry Permit under these rules and includes any contractor, sub-lessee and agent, whether appointed or not, who is acting or purporting to act on behalf of the lessee and is taking part in the management, supervision, extraction and dispatch of mineral;