Section 23(2)(b) in The U.P. Minor Minerals (Concession) Rules, 1963

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State of Uttar Pradesh - Subsection

Section 23(2)(b) in The U.P. Minor Minerals (Concession) Rules, 1963

(b)New area of natural rocks of building stones and earlier leased area/areas, which has/have been treated as redeemed after expiration of period of lease and will not be renewed, may be leased for a maximum period of twenty years only through the process of e-tender/e-auction/e-tender-cum-e-auction.

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State of Uttar Pradesh - Subsection

Section 23(2)(b) in The U.P. Minor Minerals (Concession) Rules, 1963