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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(v) in Orissa Minor Minerals Concession Rules, 2004

(v)The auction holder shall have no right over the quarried material and other properties lying in the auction area after expiry of the term of auction and shall be deemed to be the properties of Government and may be disposed of by public auction.