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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(11) in Rajasthan Minor Mineral Concession Rules, 2017

(11)The approved scheme of mining shall be submitted to the Mining Engineer or Assistant Mining Engineer concerned before the expiry of the five year's period:Provided that the mining operations by the lessee or licencee shall not be carried out or allowed to be carried out till the submission of approved scheme of mining.