Section 19(1)(e) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

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Union of India - Subsection

Section 19(1)(e) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(e)the notice given under clause (d) shall be acknowledged by the lessee and who shall, within a period of fifteen days of receipt of the notice issued under clause (d), exercise the right of first refusal in writing to the State Government, failing which it shall be construed that the lessee is not desirous of exercising the right of first refusal and the preferred bidder shall be entitled to a mining lease in the manner provided in the Mineral (Auction) Rules, 2015; and

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Union of India - Subsection

Section 19(1)(e) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016