Section 22(3)(g) in The Mineral Concession Rules, 1960

[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(g) in The Mineral Concession Rules, 1960

(g)an affidavit showing particulars of area mineral-wise in [the] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).] State, which the applicant or any person jointly with him-

(i)already holds under a mining lease;

(ii)has already applied for but not granted;

(iii)being applied for simultaneously;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 22(3)(g) in The Mineral Concession Rules, 1960