Section 22(1)(c) in The Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987

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Daman and Diu - Subsection

Section 22(1)(c) in The Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987

(c)due credit of all such amounts paid by a concession holder under clause (b) shall be given to him in determining the dead rent or, as the case may be, royalty payable by him under clause (a), as if this Act and the Mines and Minerals Act and the rules made there-under had been in force at all material times, and accordingly--

(i)no suit or other proceeding shall be instituted, maintained or continued in any court or other authority against the Government or any person or authority whatsoever for the refund of any amounts paid by a concession holder under clause (b); and

(ii)no court shall enforce any decree or order directing the refund of any amounts so paid, on the ground that the mining concession is not a mining lease.

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Daman and Diu - Subsection

Section 22(1)(c) in The Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987