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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(2) in The Mineral Concession Rules, 1960

(2)In the case of agricultural land, [* * *] [ Certain words omitted by G.S.R. 908(E), dated 19.10.1989.] the amount of annual compensation shall be worked out on the basis of the average annual net income from the cultivation of similar land for the previous three years.