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

State of Karnataka - Subsection

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

(2)If the payment as required by sub-rule(1) is not paid, the provisional acceptance of the tender or offer or bid shall stand cancelled, the earnest money shall be forfeited and the Director may either accept provisionally the next highest tender or offer or bid or grant the lease afresh in such manner as the State Government may direct.