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

Bombay Presidency - Subsection

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

(iii)The lessee shall also pay, for the surface area used by him for the purposes of the quarry, surface rent, at such rate, not exceeding the land revenue and cesses assessable on the land, as may be fixed by the Collector and specified in the lease.