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

State of Rajasthan - Subsection

Section 76(7) in Rajasthan Minor Mineral Concession Rules, 2017

(7)The order of mutation shall be revoked by the competent authority and possession of the area shall be taken, in case where order for mutation has been passed but legal heir fails to execute mutation deed within specified time.