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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(2) in Rajasthan Minor Mineral Concession Rules, 2017

(2)An application for mutation shall be submitted to the Mining Engineer or Assistant Mining Engineer concerned along with fee of rupees two thousand, death certificate of the deceased, affidavit of legal heirs, affidavit of other legal heirs in favour of the applicant for relinquishment of their rights, if any, within three months from the date of death. The applicant shall also submit a self-attested photo copy of PAN card and self-attested photo copy of the driving licence, passport, voter identification card or aadhar card for the photo identity and address proof along with the application.