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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(1)(b) in Jharkhand Minor Mineral (Auction) Rules, 2017

(b)the Director, Mines/Deputy Commissioner shall subject to compliance of rule 16, issue a notice inviting tender, including on their website, to commence the auction process and such notice shall contain brief particulars regarding the area under auction, including-
(i)particulars of the area identified and demarcated shall be divided into forest land, land owned by the State Government, and land not owned by the State Government.
(ii)estimated mineral resources with respect to all minerals discovered in the area as prepared by Director, Geology.