35. [ Preferential rights of certain persons [Inserted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000). Earlier, it was omitted by G.S.R. 724(E), dated 27.9.1994. ]
.-Where two or more persons have applied for a reconnaissance permit or a prospecting license or a mining lease in respect of the same land, the State Government shall, for the purpose of sub-section (2) of section 11, consider besides the matters mentioned in clauses (a) to (d) of sub-section (3) of section 11, the end use of the mineral by the applicant.] [Inserted by G.S.R. 1707, dated 4.12.1962. ]
