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[Cites 0, Cited by 0] [Section 64(5)] [Section 64] [Entire Act]

State of Haryana - Subsection

Section 64(5)(II) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(II)While determining the fair market rent, the collector shall also decide the rate at which such rent would be increased on year-to-year basis during the currency of the mineral concession.