Section 24 in The U.P. Minor Minerals (Concession) Rules, 1963
24. [ Withdrawal of area from e-auction or e-tender or e-auction cum e-tender. [Substituted by Notification No. 1956/LXXXVI-2017-57(Shamanaya)-2017, dated 14.8.2017 (w.e.f. 26.8.1963)]
- The State Government may by declaration withdraw any area or areas declared under sub-rule (1) of rule 23 or part thereof from any system of lease referred to therein and from the fate of withdrawal specified in the declaration which shall not be the date during the subsistence of a lease granted under this chapter the provision of chapter II, III and VI of these rules shall become applicable to such area or areas.]
