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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(6) in Gujarat Minor Mineral Concession Rules, 2017

(6)The holder of a mineral concession granted under these rules shall also pay a yearly surface rent to the Government for the surface area leased to him, at the rate of rupees one thousand per hectare or part thereof or at the non-agriculture assessment rate prescribed by the Revenue Department from time to time, whichever is higher.