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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(3) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(3)In the case of non-agricultural land, the amount of annual compensation shall be worked out on the basis of average annual letting value of similar land for the previous three years.