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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(3) in Orissa Minor Minerals Concession Rules, 2004

(3)Notwithstanding anything contained in Sub-rule (2), if the State Government are of the opinion that in the interest of mineral development, it is necessary to do so, it may for the reasons to be recorded in writing grant the mining lease in respect of land not held under prospecting license in preference to the applications made earlier.