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State of Bihar - Section

Section 58 in Bihar Minor Mineral Rules, 2017

58. Bar to the Right of Renewal and to Compensation.

- No person to whom a mining lease or any license or movement permit has been granted earlier shall be entitled to claim any renewal thereof as a matter of right, and no claim shall lie for damages or otherwise in consequence of any refusal to renew a mining lease or the license or movement permit on the expiry of the period for which the same remains in force.