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[Cites 0, Cited by 0] [Section 18(22)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(22)(c) in The Rajasthan Minor Mineral Concession Rules, 1986

(c)[ If on expiry or earlier determination of lease or after the date from which any surrender of a part or parts of the said lease under the provisions contained in clause (18) of this rule become effective, there remain in or upon the said land or the surrendered part or parts thereof, as the case may be, any engine, machinery, plant, structures, railways or other works, erections and conveniences or other property which are not required by the lessee in connection with his/their operations in those parts of the said lands, they shall become the property of the Government and may be sold or disposed of after a period of three months from the date of expiry or surrender of part or whole of the lease in such manner as the Government may deem fit without liability to pay any compensation;] [Added by Rajasthan Gazette Extraordinary dated 29/08/1996]