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SC: Government Can Revise Royalty under the MMDR Act Despite a Silent Lease Deed - (15 Jul 2026)

MINES AND MINERALS

Supreme Court held that the government's power to periodically revise royalty rates under the Mines and Minerals (Development and Regulation) Act, 1957, is not affected merely because the mining lease deed is silent on royalty revision.

Tags : LEASE DEED; ROYALTY; MINES AND MINERALS (DEVELOPMENT AND REGULATION) ACT  

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