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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2) in The Mineral Concession Rules, 1960

(2)In every application under sub-rule (1) against the order of a State Government refusing to grant a prospecting license or a mining lease, any person to whom a prospecting license or mining lease was granted in respect of the same area or for a part thereof, shall be impleaded as party.