Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Madhya Pradesh - Subsection Section 56(a) in M.P. Minor Mineral Rules, 1996 (a)the revenue receipt upto 3 lakh rupees shall be disbursed to the concerning Gram Panchayat. The concerning Gram Panchayat shall deposit 60% of the amount received in the Gram Kosh of the concerned village, in which the quarry is situated.
