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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(5)(v) in Rajasthan Minor Mineral Concession Rules, 2017

(v)the notice given under clause (iv) shall be acknowledged by the lessee and who shall, within a period of fifteen days of receipt of notice, exercise the right of first refusal in writing to the Mining Engineer or Assistant Mining Engineer concerned, failing which it shall be construed that the lessee is not desirous of exercising the right of first refusal and the successful bidder shall be entitled to a mining lease in the manner provided in these rules; and