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Supreme Court: MMDR Act Royalty Hikes Prevail over Contractual Terms - (05 Jun 2026)

MINES AND MINERALS

Supreme Court held that royalty on minerals under the Mines and Minerals (Development and Regulation) Act, 1957 is payable at the rate in force on the date of actual dispatch or removal from the mine, regardless of any different rate agreed upon in the contract between the parties.

Tags : MINES AND MINERALS (DEVELOPMENT AND REGULATION) ACT; CONTRACTUAL TERMS; ROYALTY  

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