Section 4(10) in The Rajasthan Minor Mineral Concession Rules, 1986
(10)[ No mining lease in Government land, including the forest land for which diversion is granted by the Central Government under Forest (Conservation) Act, 1980, shall be granted on an application by the applicant unless the area is delineated and applications are invited by the Government. All the applications which are presented in Government Land upto 27-01-2011, except the application presented by person having preferential right under the rule 3N or sub-rule (1) of rule 11, in respect of which lease deed as per rule 19 has not been executed shall be rejected.] [Substituted by Rajasthan Gazette Extraordinary dated 03/04/2013]
