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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(7) in Jharkhand Minor Mineral (Auction) Rules, 2017

(7)Upon receipt of the duly completed mining lease application and the first instalment of the upfront payment as specified in clause (b) of sub-rule (6), the Director, Mines/Deputy Commissioner shall issue a letter of intent for mining lease.