Section 28(1)(xx) in Rajasthan Minor Mineral Concession Rules, 2017

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State of Rajasthan - Subsection

Section 28(1)(xx) in Rajasthan Minor Mineral Concession Rules, 2017

(xx)The lessee or licencee may, after paying the rents and royalties payable hereunder or under the lease deed or licence, on the expiry or termination of the lease or licence term or within three calendar months thereafter, take down and remove for its own benefit, all or any mineral excavated during the currency of the lease or licence, engines, machinery, plant, buildings structures, tramways, railways and other works, erections and conveniences which may have been erected, set up or placed by the lessee or licencee in or upon the leased or licenced lands and which the lessee or licencee is not bound to deliver to the Government or which the Government does not desire to purchase:

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State of Rajasthan - Subsection

Section 28(1)(xx) in Rajasthan Minor Mineral Concession Rules, 2017