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All. HC: Government can Recover Royalty or Other Dues Only as Arrears of Land Revenue - (18 Dec 2023)

MINES AND MINERALS

Allahabad High Court has held that as per Uttar Pradesh Minor Minerals (Concession) Rules 1963, if royalty or any other due under the lease wasn’t paid then in addition to the determination of lease, the amount which was payable to the Government could be recovered only as arrears of land revenue.

Tags : ALLAHABAD HIGH COURT   MINOR MINERALS (CONCESSION) RULES   ROYALTY   ARREARS OF LAND REVENUE  

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