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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(3)(b) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(b)Where royalties are not so payable to the Intermediary and the mines are worked directly by the Intermediary himself, the average Annual income from such mines calculated on the same basis as is specified in sub-rule (a).