Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Odisha - Subsection Section 56(vii) in Orissa Minor Minerals Concession Rules, 2004 (vii)The auction holder shall pay to the occupier of the surface of the land just and reasonable compensation as may be agreed upon by the auction holder and owner of the land.
