Section 22(2)(c) in Bihar Minor Mineral Concession Rules, 1972

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2)(c) in Bihar Minor Mineral Concession Rules, 1972

(c)If an application for the renewal of a mining lease made within the time referred to in sub-rule (1) is not disposed of by Collector before the date of expiry of the lease, the period of that lease shall be deemed to have been extended by a further period of 90 days or ending with the date of receipt of the orders of the Collector thereon, whichever is shorter.

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State of Bihar - Subsection

Section 22(2)(c) in Bihar Minor Mineral Concession Rules, 1972