Section 39A in The Bombay Minor Mineral Extraction Rules, 1955
39A. [ Disposal of minor mineral by public auction in certain cases. [Inserted by G.N. of 25.7.1957.]
- Notwithstanding anything contained in the foregoing provisions, it shall be lawful for a Competent Officer to sell by public auction or otherwise dispose of the right to remove any minor mineral in such cases or class of cases and on such terms and conditions as the State Government may by a general or special order specify.]
