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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(1)(a) in M.P. Minor Mineral Rules, 1996

(a)The lessee shall pay, for every year [* * *] [Omitted by Notification No. 19-75-2000-XII-2, dated 21-05-2001.], yearly dead rent at the rates specified in the Schedule IV in the advance for the whole year, on or before the 20th day of the first month of the year;