Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Bihar - Subsection Section 24(1) in Bihar Minor Mineral Concession Rules, 1972 (1)The lessee may [surrender] [Substituted for 'determine' by S.O. 867 dated 21.8.1972.] the lease at any time by giving not less than 6 month's notice in writing to the Competent Officer.
