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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(j) in The Rajasthan Land Tax Act, 1985

(j)"royalty" means the charge payable by the lessee to the State Government in respect of any ore of mineral excavated, extracted, removed or utilised from any land under the Mines and Minerals (Regulation and Development) Act, 1957 (Central Act 67 of 1 957) and the rules made thereunder;