Section 27(2)(l) in The Mineral Concession Rules, 1960

[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2)(l) in The Mineral Concession Rules, 1960

(l)the delivery of possession of lands and mines on the surrender, expiration or determination of the lease;

(la)[ the time limit for removal of mineral, ore, plant, machinery and other properties from the lease hold area after expiration, or sooner determination or surrender or abandonment of the mining lease;] [ Inserted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).]

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Union of India - Subsection

Section 27(2)(l) in The Mineral Concession Rules, 1960