Section 23(xv) in Chhattisgarh Minor Mineral Rules, 2015
(xv)Before the disposal of pending applications for sanction of mining lease of any mineral, if such mineral is declared as minor mineral by notification of the Central Government under clause (e) of Section 3 of the Act, then for areas relating to such applications pending before the date of issue of notification of the Government of India, only on submission of amended application as per these rules within a period of sixty days such notification by the applicant mining lease shall be considered for sanction in accordance with these rules :
