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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Bihar - Subsection

Section 63(1) in Bihar Minor Mineral Rules, 2017

(1)Where a Mining Lease has been cancelled or proposed to be cancelled, the Collector may direct the Settlee to continue to excavate or produce such minor mineral in such quantity and deposit the same at such a place, as he may specify in the order, till alternative arrangements are made.