Section 6(b) in The Mines and Minerals (Development and Regulation) Amendment Act, 2023
(b)in sub-section (1),—(i)after clause (aa), the following clause shall be inserted, namely:—"(ab) one or more exploration licences covering a total area of more than five thousand square kilometres:Provided that the area granted under a single exploration licence shall not exceed one thousand square kilometres;";(ii)in clause (c), for the words "reconnaissance permit, mining lease or prospecting licence", the words "mineral concession" shall be substituted.
