Section 56 in Gorkhaland Territorial Administration Act, 2011
56. Licenses of cases for the purpose of prospecting for or extraction of minerals.
- Such share of royalties accruing each from forest, fees for grant of license or lease for the purpose of prospecting for, or extraction of minerals granted by the Government and land revenue in respect of region as may be agreed upon between the Government and the Gorkhaland Territorial Administration shall be made over to the Gorkhaland Territorial Administration.
