Section 28A(2) in Bihar Minor Mineral Concession Rules, 1972
(2)If any application is not disposed of within the period specified in sub-rule (1), it shall be deemed to have been rejected [x x x] [Omitted by S. O. 305 dated 26.3.1985.] and disposed of after the said period of 30 days but not exceeding 60 days from the date of the receipt of the application.[x x x] [Proviso omitted by S. O. 305 dated 26.3.1985.]
