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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1) in Rajasthan Minor Mineral Concession Rules, 2017

(1)An e-auction for mineral concession shall be conducted for determination of premium amount:Provided that where area under auction contains land owned by private persons, collectively known as [khatedars] [Substituted 'landowners' Notification No. G.S.R. 57, dated 25.6.2018 (w.e.f. 28.2.2017).], the mineral concession shall be granted with right of first refusal to such landowners as association of persons.