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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(1)(ii) in The Bombay Minor Mineral Extraction Rules, 1955

(ii)The lessee shall also pay for every year of the lease such yearly dead rent with the limits specified in Schedule II to these rules as may be fixed by the Collector in the lease; and if the lease permits the working of more than one mineral in the same area, the Collector may fix separate dead rent in respect of each mineral :