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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Bihar - Subsection

Section 83(1) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(1)The holder of a mineral concession shall be liable to pay to the occupier of the surface of the land over which he holds the mineral concession, such annual compensation as may be determined by the Collector.