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[Cites 0, Cited by 0] [Section 31F] [Entire Act]

State of Karnataka - Subsection

Section 31F(7) in The Karnataka Minor Mineral Concession Rules, 1994

(7)After all the areas notified are auctioned, the Director shall open the tenders received in respect of the respective areas and record the offers contained in each tender. He may accept, provisionally, the highest amount offered in the tender or at the auction and announce the same.