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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(m) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(m)"Minerals" include all substances of a mineral nature which can be [won] [Substituted by Notification dated 21.05.1971-Rajasthan Gazette, dated 20.04.1972.] from the earth, such as coal, earth oil, gold-washings, stones and forms of soil which can be used for a profitable purpose on removal, whether existing on, over or below the surface of the land.