Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2)(b) in Gujarat Minor Mineral Concession Rules, 2010

(b)in case the quarry lease is transferred for the second or any additional time, an amount equal to twice the amount of yearly dead rent or twelve and half (12 ½) percent of the monitory consideration for such transfer, whichever is higher: