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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in Rajasthan Minor Mineral Concession Rules, 2017

(1)The grantee shall deposit fees for map rupees one thousand and annual dead rent, security deposit, performance security, balance minimum guaranteed premium and requisite non judicial stamp papers within three month from the date of receipt of the order of grant for execution of the lease deed.