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[Cites 0, Cited by 0] [Section 64(5)] [Section 64] [Entire Act]

State of Haryana - Subsection

Section 64(5)(I) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(I)Pursuant to the hearing granted to the parties to the reference, the District Collector shall determine the fair market rent of the land keeping in view the following: