Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Rajasthan - Subsection

Section 21A(3) in The Rajasthan Minor Mineral Concession Rules, 1986

(3)The lessee of major mineral shall be liable to pay separate dead rent and royalty in respect of the lease of minor mineral sanctioned to him within the existing lease of major mineral as per Schedules appended to these rules.