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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(4) in M.P. Minor Mineral Rules, 1996

(4)The power to sanction and control the quarries mentioned in sub-rule (1) shall vest with the [ Collector/Additional Collector (Senior IAS Scale):] [Substituted by Notification No. F-19-10-99-XXI-2, dated 30-5-2001.][Provided that where the bid in an auction is less than the upset price filed by the Government, the Collector/Additional Collector, shall submit a proposal to the Government. The decision of the Government thereon shall be final and binding on the bidder.] [Substituted by Notification No 19-29-20C4-XII-1, dated 13-1-2005.]