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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(1)(d) in M.P. Minor Mineral Rules, 1996

(d)surface rent shall be charged at the rates specified by the Collector of the district from time to time for the area occupied or used by the lessee.