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[Cites 0, Cited by 0] [Section 18(21)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(21)(b) in The Rajasthan Minor Mineral Concession Rules, 1986

(b)The Government may also at any time after serving the aforesaid notice enter upon the said premises and distain all or any of the minerals or movable property therein and may carry away, distain or order the sale of the property so distained or so much of it as will suffice for the satisfaction of the rent or royalty due and all cost and expenses occasioned by the non-payment thereof.