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State of Punjab - Section

Section 52 in The Punjab Minor Mineral Concession Rules, 1964

52. Premature application.

- Application for grant of mining lease in respect of areas which have been previously held under a mining lease but in respect of which there is no entry in the register as provided for under rule 11 shall be deemed to be premature and shall be disposed of by the Government accordingly and the application fee paid shall be refunded.