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

State of Rajasthan - Subsection

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

(b)The mineral left on expiry of lease period or on determination of lease or on surrender of lease shall be removed by the lessee with in [15 days] [Substituted by Rajasthan Gazette Extra Ordinary dated 09/10/2012] of the date of expiry or surrender or receipt of the order of determination of lease;