[* * *] [ Rule 25 omitted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).][25-A. Status of the grant on the death of applicant for mining lease [Inserted by G.S.R. 129(E), dated 20.2.1991. ].-(1) Where an applicant for grant or renewal of mining lease dies before the order granting him a mining lease or its renewal is passed, the application for the grant or renewal of a mining lease shall be deemed to have been made by his legal representative.(2)In the case of an applicant in respect of whom an order granting or renewing a mining lease is passed, but who dies before the deed referred to in sub-rule (1) of rule 31 is executed, the order shall be deemed to have been passed in the name of the legal representative of the deceased.]
