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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(d) in Atomic Minerals Concession Rules, 2016

(d)the lessee shall pay, for every year, except the first year of the lease, such yearly dead rent at the rates specified in the Third Schedule to the Act and if the lease permits the working of more than one mineral in the same area, the State Government shall not charge separate dead rent in respect of each mineral: