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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in Bihar Minor Mineral Concession Rules, 1972

(2)Every application for a mining lease in respect of any land shall be made in Form "A" to the [Competent-Officer] [Substituted for 'Collector' by S. O. 867 dated 21.8.1972.] or any other officer authorised by the Collector.