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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(4) in Gujarat Minor Mineral Concession Rules, 2010

(4)The lessee shall also pay the yearly surface rent to the Government for the surface area leased to him, at the rate of rupees one hundred per hectare or part thereof or at the non-agriculture assessment rate, prescribed by Revenue Department from time to time, or whichever is higher.