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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(23) in The Rajasthan Minor Mineral Concession Rules, 1986

(23)The Government may by six month's prior notice in writing determine the lease if the Government considers that the mineral under the lease is required for establishing an industry beneficial to the public;Provided that no such notice shall be necessary in the event of war or national emergency;