.-Applications for the grant of a ][reconnaissance permit, prospecting license or mining lease] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).][in respect of areas whose availability for grant is required to be notified under rule 59 shall, if-(a)no notification has been issued, under that rule; or](b)[ where any such notification has been issued, the period specified in the notification has not expired, shall be deemed to be premature and shall not be entertained.] [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).]
