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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(4) in Rajasthan Minor Mineral Concession Rules, 2017

(4)The lessee, in case of part surrender of the lease, shall submit within three months from the date of order, an approved copy of mine plan along with progressive closure plan of retained area:Provided that final mine closure plan shall not be required, in case mining has not been done in the part surrendered area.