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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(2) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(2)In the case of an applicant in respect of whom an order granting or renewing a mineral concession is passed, but dies before execution of the deed, the order shall be deemed to have been passed in the name of the legal heir/representative of the deceased.