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State of Bihar - Section

Section 27 in Bihar Minor Mineral Rules, 2017

27. Mining on the Raiyati Land.

(1)Wherever any minor mineral is discovered or available on a raiyati land, the Collector shall be competent to bid out the said minor mineral as per the procedure laid down in these rules.
(2)The Collector may enter into such Agreement with the Raiyat and pay such compensation as may be mutually agreed.
(3)Such Raiyat shall not ipso facto get a right for excavating the mineral and shall have to participate in the public bidding.