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[Cites 0, Cited by 3] [Section 10A(2)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(2)(d) in The Mines And Minerals (Development And Regulation) Act, 1957

(d)in cases where right to obtain licence or lease has lapsed under,clauses (b) and (c), such areas shall be put up for auction as per the provisions of this Act: