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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(20) in Orissa Minor Minerals Concession Rules, 2004

(20)The controlling authority shall have the right to pre-emotion at current market rates over all decorative stones extracted or collected by the lessee and shall be indemnified by the lessee against the claims of any third parties in respect of such minerals.