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State of Punjab - Section

Section 39 in The Punjab Minor Mineral Concession Rules, 1964

39. Communication of transfer or assignment.

- Every transferee or assignee of a mining lease or any right, title or interest therein shall, within one month of such transfer or assignment inform the Government of the transfer or assignment and of the terms and conditions of such transfer or assignment. He shall also furnish to the Government a certified copy of the transfer deed in duplicate.