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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(ii) in Orissa Minor Minerals Concession Rules, 2004

(ii)Where an applicant in respect of whom an order granting or renewing a prospecting license, mining lease or a quarry lease is passed, dies before the deed is executed, the order shall be deemed to have been passed in the name of legal heir/representative of the deceased.