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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(i) in Orissa Minor Minerals Concession Rules, 2004

(i)The holder of a quarry lease shall pay to the State Government every year the dead rent and surface rent at the rates specified in Schedule I for all the areas included in the instrument of lease: