Section 64 in The Rajasthan Minor Mineral Concession Rules, 1986
64. Acquisition of Bapi and Proprietary rights.
- The Government shall not recognize any Bapi or proprietary right in or any land wherein such a right is claimed by any person over any mineral bearing land, quarry or mine unless declared so by a court of competent jurisdiction. The Government may acquire such Bapi or proprietary rights so declared after payment of reasonable compensation in accordance with the provisions of law for the time being in force.
