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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(1)(d) in M.P. Minor Mineral Rules, 1996

(d)Notwithstanding any other action that may be taken for default in the payment of dues as specified in clause (a), (b), (c) within time under these rules or under any other condition of the lease, the lessee shall pay interest at the rate of 24% per annum for all defaulted payments of dead rent, royalty and surface rent.