Section 21(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)The lease deed shall be got registered at the office of sub-registrar and grantee shall return original lease dead to the Mining Engineer or Assistant Mining Engineer concerned within a period of two months from the date of [execution.] [Substituted 'registration' Notification No. G.S.R. 62, dated 30.8.2017 (w.e.f. 28.2.2017).]
