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[Cites 0, Cited by 0] [Section 18(22)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(22)(a) in The Rajasthan Minor Mineral Concession Rules, 1986

(a)As soon as the lease is determined the lessee shall deliver up the said premises and all mines (if any) dug therein in a proper and workable state (save in respect of any working as to which the Government might have sanctioned abandonment) to the Mining Engineer/Assistant Mining Engineer having jurisdiction over the area or to any person authorised by him;