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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(1) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(1)Where an applicant for grant or renewal of any mineral concession dies before the order of grant/renewal as the case may be is passed, the application for the grant or renewal of mineral concession shall be deemed to have been made by his legal heir/representative.