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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(1)(d) in Chhattisgarh Minor Mineral Rules, 2015

(d)surface rent shall be charged at the rates specified by the Collector of the district, from time to time, for the area occupied or used by the lessee.