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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in Atomic Minerals Concession Rules, 2016

(1)If the termination of a mining lease under the provisions of Sub-section (1) of section 4A, or these rules, the State Government shall have the right to enforce the performance security of the lessee to carry out protective, reclamation and rehabilitation measures in the area.