Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(3) in The Rajasthan Minor Mineral Concession Rules, 1986

(3)The lease deed shall be got registered by the grantee within a period of 2 months form the date of receipt of the lease deed from the Mining Engineer/Assistant Mining Engineer for the purpose and shall be returned to the Mining Engineer/Assistant Mining Engineer after registration within the said period.