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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2)(e) in Bihar Minor Mineral Concession Rules, 1972

(e)[ Where an application for renewal of a mining lease is not accompanied by the papers specified in sub-rules (1) and (2), it shall be rejected straightway by the Competent Officer within 15 days from the date of its receipts.] [Existing sub-rule 2 (f) made 2 (e) and new sub-rule 2(f) & 2(g) Inserted by S. O. 1063 dated 16.10.1989.]