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[Cites 0, Cited by 0] [Section 31J] [Entire Act]

State of Karnataka - Subsection

Section 31J(2) in The Karnataka Minor Mineral Concession Rules, 1994

(2)The State Government shall, on a consideration of the records under sub-rule (1) pass an order either confirming the bid or tender for grant of a quarrying lease or refusing to confirm the same. The order passed thereon shall be communicated forthwith to all concerned.