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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(10) in Rajasthan Minor Mineral Concession Rules, 2017

(10)Every approved mining plan or simplified mining scheme shall be valid for the entire duration of the lease or licence. The lessee or licencee shall review the approved mining plan or scheme and submit a approved scheme of mining for the next five years of the lease or licence to the Mining Engineer or Assistant Mining Engineer concerned.