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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Chattisgarh - Subsection

Section 76(3) in Chhattisgarh Minor Mineral Rules, 2015

(3)Sub-rule (1) shall not apply to the revenue received from Minor Mineral "Ordinary sand and bajri", which is directly deposited to the Municipal Corporation/ Municipality/Nagar Panchayat or Panchayats.