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State of Gujarat - Section

Section 44 in Gujarat Minor Mineral Concession Rules, 2010

44. Government to have Pre-emption Right on Mineral.

- The Government shall at all times have the right of pre-emption of the minerals won from the land in respect of which the lease has been granted:Provided that the market price prevailing at the time of pre-emption shall be paid to the lessee for all such minerals.