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

State of Gujarat - Subsection

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

(g)if the lessee exercises the right of first refusal in terms of clause (f) and matches the highest final premium offer, the lessee shall be deemed to be the preferred bidder in place of the earlier preferred bidder declared after the Second Round of Auction and shall be entitled to the quarry lease in the manner provided in rule 8.