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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(2) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(2)Every application for a mining lease in respect of any mineral shall be made in Form "A" to the competent officer or any other officer authorised by the Collector.