Section 33 in Atomic Minerals Concession Rules, 2016
33. Amalgamation of leases.
(1)The State Government may, in the interest of mineral development, and with reasons to be recorded in writing, permit amalgamation of two or more adjoining leases held by a lessee:Provided that the period of amalgamated leases shall be co-terminus with the lease, whose period will expire first:Provided further that prior approval of the Department shall be obtained for such amalgamation.(2)An application for the amalgamation of mining leases pending at the commencement of these rules shall be disposed of in accordance with these rules.
