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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Chattisgarh - Subsection

Section 56(3) in Chhattisgarh Minor Mineral Rules, 1996

(3)All Revenue from Minor Minerals such as Dead Rent, Royalty, Surface rent, interest and any other penalties recoverabale within the area of Corporation, Municipalities, Special Area or Nagar Panchayats shall be deposited in the respective Local Bodies.]