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State of Karnataka - Section

Section 48 in The Karnataka Minor Mineral Concession Rules, 1994

48. Sale to be notified.

- A notification of sale by auction shall be published in the official Gazette and in not less than two daily news papers in Kannada and in English having vide circulation;Provided that where the estimated value of minor minerals sought to be auctioned is less than rupees twenty five thousand, the sale notification may be displayed on the notice board of the office of the authorised officer and the office of the Tahsildar of the concerned taluk and copies of such sale notification shall also be circulated in the locality.