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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(8)(h) in Rajasthan Minor Mineral Concession Rules, 2017

(h)If the landowner exercises the right of first refusal, matches the highest final offer price and deposits all other applicable payments, the landowner shall be deemed to be the successful bidder and shall be entitled to a mining lease in the manner provided in these rules. In such case, bid security paid by the erstwhile highest bidder shall be refunded: