.-(1) Where an application for the grant or renewal of a mining lease is delivered personally, its receipt shall be acknowledged forthwith.(2)Where such application is received by registered post, its receipt shall be acknowledged on the same day.(3)In any other case, the receipt of such application shall be acknowledged within three days of the receipt.(4)The receipt of every such application shall be acknowledged in Form D.[* * *] [ Rule 23-A omitted by G.S.R. 908(E), dated 19.10.1989. Earlier, it was inserted by G.S.R. 86(E), dated 10.2.1987.]
