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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(4) in Rajasthan Minor Mineral Concession Rules, 2017

(4)The existing rent cum royalty leases which are in operation on the date of commencement of these rules and still not converted into quarry licence, shall be deemed to have been converted into quarry licence and size of such quarry licence shall remain unchanged.