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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(i) in Orissa Minor Minerals Concession Rules, 2004

(i)The holder of a mining lease shall pay to the State Government every year the dead rent and surface rent at the rates specified in Scheduled I for all the areas included in the instrument of lease :