1 [24A. 2 [Rights and liabilities of a holder of mineral concession.] --- (1) On the issue of a 3 [mineral concession] under this Act and the rules made thereunder, it shall be lawful for the 4 [holder of such permit, licence or lease], his agents or his servants or workmen to enter the lands over which 5 [such permit, lease or licence had been granted] at all times during its currency and carry out all such 6 [reconnaissance, prospecting or mining operations] as may be prescribed: Provided that no person shall enter into any building or upon an enclosed court or garden attached to a dwelling-house (except with the consent of the occupier thereof) without previously giving such occupier at least seven days' notice in writing of his intention to do so. (2) The holder of a 3 [mineral concession] referred to in sub-section (1) shall be liable to pay compensation in such manner as may be prescribed to the occupier of the surface of the land granted under 7 [such permit, licence or lease] for any loss or damage which is likely to arise or has arisen from or in consequence of the 8 [reconnaissance, mining or prospecting operations]. (3) The amount of compensation payable under sub-section (2) shall be determined by the State Government in the manner prescribed.]Open in Lexace · Ask the AI about this section
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