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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(4)(iii) in The Bombay Minor Mineral Extraction Rules, 1955

(iii)If an application for renewal of a lease has been made within the prescribed period, but is not disposed of before the date of expiry of the lease, the period of lease shall be deemed to have been extended by a further period of three months or till such date on which the applicant is informed about the refusal to grant The renewal of the lease.]