Section 2(b) in Bihar Minor Mineral Concession Rules, 1972
(b)in all other cases in respect of all lands, and sub-soil including any right in mines and minerals whether discovered and whether being worked or not, the Assistant [Director or Mineral Development Officer of the district or circle or Mines Inspector of the district or circle where Assistant Director or Mineral Development Officer has not been posted.] [Substituted vide Section 2 of Amendment Rules, 2008.] [x x x] [Omitted by S.O. 305 dated 26.3.1985.];
