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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4)(b) in The Rajasthan Minor Mineral Concession Rules, 1986

(b)In case of revocation of the sanction for renewal on failure of execution of the lease agreement by the lessee, the dead rent as per sanction for the renewal be charged from the date of expiry of the previous lease to the date of taking over possession.