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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

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

(iii)The minor minerals removed from Government lands for public works by Gram Panchayats, Janpad Panchayats and Zila Panchayats for work undertaken by respective Panchayats. [However the departments shall be required to deposit royalty under the revenue receipt head prescribed in sub-rule (3) of Rule 10:]