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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(3) in M.P. Minor Mineral Rules, 1996

(3)If the lease permits the working of more than one mineral in the same area separate dead rent in respect of each mineral may be charged :Provided that the lessee shall be liable to pay the dead rent or royalty in respect of each mineral, whichever is higher in amount;