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 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(25) in M.P. Minor Mineral Rules, 1996

(25)The State Government shall at all times have the right of pre-emption of the minerals won from the land in respect of which the lease has been granted:Provided that a fair market price prevailing at the time of pre-emption shall be paid to the lessee for all such minerals.