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State of Odisha - Section

Section 53 in Orissa Minor Minerals Concession Rules, 2004

53. Agreement.

- An agreement containing the terms and conditions of auction sale, quarrying operations, etc, shall be executed by the successful bidder and the competent authority as per the provisions of the Registration Act, 1908 and the Stamp Act, 1899 within seven days from the date of payment of bid amount in full.