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[Cites 0, Cited by 0] [Section 16(7)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(7)(i) in Rajasthan Minor Mineral Concession Rules, 2017

(i)for mineral masonary stone, one third of total delineated plots shall be kept reserved for the persons belonging to domicile schedule tribe category and remaining two third plots shall be granted by way of e-auction. For reserved plots, the centralized bidding cell at Directorate shall issue notice for inviting applications in two daily news papers, at least one of which is state level and other having wide publicity in the area where lease is being granted. The notice shall be published at least thirty days before the intended date of inviting applications and shall contained the date or the period within which applications shall be received. The notice shall also be uploaded on the departmental website: