Section 48(1) in Maharashtra Land Revenue Code, 1966
(1)[The right to all minerals] [These words were substituted for the words, 'unless it is otherwise expressly provided by the terms of the grant made by the State Government the right to all minerals' by Maharashtra 16 of 1985, section 14(a)] at whatever place found, whether on surface or underground, including all derelict or working mines and quarries, old dumps, pits, fields, bandhas, nallas, creeks, river-beds and such other places, is and is hereby declared to be expressly reserved and shall vest in the State Government which shall have all powers necessary for the proper enjoyment of such rights.[******] [The proviso was deleted, by Maharashtra 16 of 1985, section 14(b)]
