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 29] [Entire Act]

State of Odisha - Subsection

Section 29(3) in Orissa Minor Minerals Concession Rules, 2004

(3)The lessee shall pay to the government compensation for all damages, injuries or disturbance which has been caused by him in the course of operating the lease and shall indemnify government against all claims which may be made by third parties in respect of such damage, injury or disturbances.