1 [11B. Power of Central Government to make rules for regulating atomic minerals specified under Part B of First Schedule.-- The Central Government may, by notification in the Official Gazette, make rules for regulating the grant of mining leases or other mineral concessions in respect of minerals specified in Part B of the First Schedule and for purposes connected therewith, and the State Government shall grant a 2 [mineral concession] in respect of any such mineral in accordance with such rules.]Open in Lexace · Ask the AI about this section
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