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[Section 57] [Complete Act]
Central Government Act
Section 57(x) in The Mines Act, 1952
(x) for prescribing the notice to be given by the owner, agent or manager of a mine before mining operations are commenced at or extended to any point within[ forty five metrs] 4 of any railway subject to the provisions of the Indian Railways Act, 1890 (9 of 1890 ) or of any 2[ public roads or other works as the case may be, which are maintained by the Government or any local authority];