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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(7) in Jharkhand Minor Mineral (Auction) Rules, 2017

(7)The mining lease shall be for minerals found in the area pursuant to exploration/reserve estimated prior to the auction:Provided that where, subsequent to the auction, any new mineral is discovered, then the holder of mining lease shall follows the provisions of the Jharkhand Minor Mineral Concession Rules, 2004 as amended from time to time for inclusion of such new mineral in the Mining Lease Deed.