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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(6) in Gujarat Minor Mineral Concession Rules, 2010

(6)If in the same lease hold area, more than one minor mineral is permitted to be mined, the lessee shall be liable to pay royalty or as the case may be, dead rent for every such minor mineral separately.Chapter-III Conditions