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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(4) in Marble Policy, 2002

(4)The lessee of major mineral shall be liable to pay separate dead rent and royalty in respect of the lease of marble sanctioned to him within the existing lease of major mineral in accordance with the provisions of the Rajasthan Minor Mineral Concession Rule, 1986 as amended from time to time.