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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(1) in The Rajasthan Minor Mineral Concession Rules, 1986

(1)When a bid/tender for mining lease is accepted by the competent authority, the bidder/tenderer shall execute the lease deed as per the provisions and procedure laid down in rule 19.