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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(2)(g) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(g)Period within which the minor mineral shall be extracted and removed and delivery of possession over lands on the expiry of such period or on the removal of the quantity of the minor mineral for which the permit is valid;