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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(4)(ii) in The Bombay Minor Mineral Extraction Rules, 1955

(ii)Where the renewal of the lease is refused, in respect of any part or the whole of the lease area, the reasons therefor, shall be recorded in writing and communicated to the applicant.