Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Madhya Pradesh - Subsection Section 29(4) in M.P. Minor Mineral Rules, 1996 (4)Notwithstanding anything contained in any instrument of the lease, the lessee shall pay rent/royalty in respect of any miner all removed and/or consumed at the rate specified from time to time in Schedule III and IV;
