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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(1)(i) in Bihar Minor Mineral Concession Rules, 1972

(i)For the purpose of grant of quarrying lease by auction in respect of the mineral notified under Rule 9A, the Collector shall notify the following particulars of the area, namely:-