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[Cites 0, Cited by 0] [Section 19(16)] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(16)(i) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(i)In case of Government land, the Government may, by giving two months' prior notice in writing, determine the lease if the Government considers that the minor mineral(s) under the lease is required for establishing an industry beneficial to the public: