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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

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

(xxi)If at the end of three calendar months after the expiry or termination of the lease or licence term there shall remain in or upon the leased or licenced land, any mineral, engines, machinery, plant, buildings structures, tramways, railways and other work, erections and conveniences or other property which are not required by the lessee or licencee in connection with operations in any other lands held by it under lease or licence, the same shall, if not removed by the lessee or licencee within one calendar month of being notified to do so by the Government, be deemed to become the property of the Government and may be sold or disposed off in such manner as the Government shall deem fit without liability to pay any compensation or to account to the lessee or licencee in respect thereof;