Section 13(2)(iii) in The Coal Bearing Areas (Acquisition And development) Act, 1957

[Cites 0, Cited by 1] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(iii) in The Coal Bearing Areas (Acquisition And development) Act, 1957

(iii)the expenditure, if any, incurred by way of payment of dead-rent or minimum royalty during any year or years when there was no production of coal;

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Union of India - Subsection

Section 13(2)(iii) in The Coal Bearing Areas (Acquisition And development) Act, 1957