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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(2) in Bihar Minor Mineral Concession Rules, 1972

(2)In every '[proceeding] under sub-rule (1) against the order of Collector refusing to grant or renew a mining lease, any person to whom a mining lease was granted or whose lease was renewed in respect of the same area or for a part thereto, shall be impleaded as a party.