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Citedby 11 docs - [View All]
Bandhua Mukti Morcha vs Union Of India & Others on 16 December, 1983
Khas Karanpura Colliery Ltd. vs The Union Of India (Uoi) on 30 October, 1964
Lala Karam Chand Thapar And Ors. vs The State Of Bihar And Ors. on 3 March, 1958
G.D. Bhattar And Ors. vs The State on 21 March, 1957
G.D. Bhattar And Ors. vs The State on 21 March, 1957

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[Complete Act]
Central Government Act
Section 16 in The Mines Act, 1952
16.
(1) Notice to be given of mining operations. The owner, agent or manager of a mine shall, before the commencement of any mining operation, give to the Chief Inspector, the[ Controller] 2, Indian Bureau of Mines and the district magistrate of the district in which the mine is situate notice in writing in such form and containing such particulars relating to the mine as may be prescribed.
(2) Any notice given under sub- section (1) shall be so given as to reach the persons concerned at least one month before the com- mencement of any mining operation.
Managers.