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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(4)(f) in Gujarat Minor Mineral Concession Rules, 2017

(f)the lessee shall, within a period of fifteen days of receipt of the notice issued under clause (d), exercise the right of first refusal in writing to the Government, failing which it shall be construed that the lessee is not desirous of exercising the right of first refusal and the preferred bidder shall be entitled to a quarry lease in the manner provided in rule 7; and