Section 29(1)(h) in The Rajasthan Minor Mineral Concession Rules, 1986

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

State of Rajasthan - Subsection

Section 29(1)(h) in The Rajasthan Minor Mineral Concession Rules, 1986

(h)The licensee shall make reasonable satisfaction and pay such compensation as may be assessed by lawful authority in accordance with the law or rules or order in force on the subject for all damages, injuries or disturbances which may be done by him and shall indemnify and keep indemnified fully and completely the Government against all such damage, injury or disturbances and all costs and expenses in connection therewith; and

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State of Rajasthan - Subsection

Section 29(1)(h) in The Rajasthan Minor Mineral Concession Rules, 1986