Section 88 in Rajasthan Minor Mineral Concession Rules, 2017
88. Status of the grant on the death of applicant.
(1)Where an applicant, for grant of mineral concession, contract or permit, as the case may be, dies before passing the order of grant, such application shall be deemed to have been made by his/her legal heirs.(2)In the case of an applicant in respect of whom an order of grant or extension of period of mineral concession or order of grant of contract, but who dies before the execution of deed or issuance of quarry licence, the order shall be deemed to have been issued in the name of the legal heirs of the deceased.
