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

State of Chattisgarh - Subsection

Section 56(1) in Chhattisgarh Minor Mineral Rules, 1996

(1)All revenue from the minor mineral quarries granted by the Panchayats including Dead Rent, Royalty, Surface Rent, interest and any other penalty shall be deposited in the fund of respective Panchayats.