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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Bihar - Subsection

Section 91(6) in Bihar Minor Mineral Rules, 2017

(6)Where, as a result of objection received by the Collector, the Collector passes an order in favor of the objector and holds that the confiscated minor minerals belongs to the objector, the Collector may, in the interest of ensuring adequate availability of the said minor minerals in the district, still proceed with the auction process as per sub rule (4) and money so fetched in the auction be given to the claimant.