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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(5) in Orissa Minor Minerals Concession Rules, 2004

(5)In the event of any dispute related to the area, conditions, the dues payable and other matters under the license/lease/permit between the licensee or lessee or permit holder and the lessor, the suits (or appeals) shall be filed only in the civil Courts in whose jurisdiction the area falls.