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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Gujarat - Subsection Section 22(1) in Gujarat Minor Mineral Concession Rules, 2010 (1)The lessee shall, during the continuation of the lease, pay to the Government royalty on minor minerals quarried from the leased area at the rates as specified in Schedule-I.
