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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(1) in The Rajasthan Minor Mineral Concession Rules, 1986

(1)Where an applicant for grant or renewal of mining lease/quarry licence dies before the order granting him a mining lease/quarry licence or its renewal is passed the application for the grant or renewal of a mining lease/quarry licence shall be deemed to have been made by his legal representative.