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[Cites 0, Cited by 0] [Section 18(18)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(18)(d) in The Rajasthan Minor Mineral Concession Rules, 1986

(d)[ The protective, reclamation and rehabilitation work in accordance with the approved mine closure plan/progressive mine closure plan or with such modifications as approved by the competent authority have been carried out by the lessee but it shall not be necessary if in intended area to be surrendered no mining operation was carried out.] [Added by Rajasthan Gazette Extra Ordinary dated 19/06/2012]