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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(5)(a) in The Mineral Concession Rules, 1960

(a)If on receipt of the information referred to in sub-rule (4), from the State Government, the lessee applies either for prospecting license or mining lease for newly discovered mineral or minerals within six months from the date of communication of the information by the State Government, the lessee shall be preferred in respect of such grant.