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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(6) in Atomic Minerals Concession Rules, 2016

(6)If in any event the orders of the State Government are revised, reviewed or cancelled by the Central Government in pursuance of proceedings under these rules, the lessee shall not be entitled to compensation for any loss sustained by the lessee in exercise of the powers and privileges conferred upon the lessee by the lease deed.