Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in Atomic Minerals Concession Rules, 2016

(3)In the case of non-agricultural land, the amount of annual compensation referred to in Sub-rule (1) shall be worked out on the basis of average annual letting value of similar land for the previous three years.