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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(2)The State Government shall allow surrender of a mining lease under sub-rule (1) if the following conditions are satisfied:
(a)the lessee has submitted documents to evidence implementation of the approved final mine closure plan; and
(b)all dues with respect to the mining lease have been settled.