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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(1) in The U.P. Minor Minerals (Concession) Rules, 1963

(1)Where the granting of lease of e-tender/e-auction/e-tender-cum-e-auction is expedient, the Disitrict Magistrate or Committee, as the case may be, shall fix the date, time and web portal determined by the State Government for e-tender/e-auction/e-tender-cum-e-auction, the procedure of which shall be such as may be determined by the State Government from time to time.