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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Bihar - Subsection

Section 51(2) in Bihar Minor Mineral Concession Rules, 1972

(2)Every such assessment shall be made within a period of one year from the date of termination of the prospecting licence or mining lease and shall be carried out by an officer appointed by the State Government by Notification in this behalf.]