Section 4(2)(d) in The Mineral Concession Rules, 1960

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

(d)An affidavit showing the particulars of areas, mineral-wise in the State, which the applicant or any person jointly with him-

(i)already holds under a reconnaissance permit;

(ii)has applied for but not granted; and

(iii)being applied for simultaneously.

Legal Document View