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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(5) in Marble Policy, 2002

(5)No transfer of mining lease(s) for Marble sanctioned to a lessee of major mineral shall be permitted. In case the lessee does not want to operate the lease(s) of marble, it may be surrendered to the State Government and the said area may be regranted as per the provisions of the Rajasthan Minor Mineral Concession Rules. 1986.