AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

12. Relaxation of rules in special cases.-

The Central Government may, if satisfied that it is in the public interest so to do, authorise in any case the granting of any mining lease, or the working of any mine on terms and conditions different from those laid down in the rules made under sections 5 and 6.



Oilfields (Regulation and Development) Act, 1948 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys