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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in Atomic Minerals Concession Rules, 2016

(3)The lessee shall also pay, for the surface area used by him for the purposes of mining operations, surface rent and water rate at such rate, not exceeding the land revenue, water and cess assessable on the land, as may be specified by the State Government in the lease.