Section 5(b) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(b)any mining lease [* * *] [The words "granted to any person under the Mineral Concession Rules" omitted by Act 51 of 1957, Section 3, (w.e.f. 12-6-1957)] shall, in so far as it authorises the lessee or any person claiming through him to undertake any operation in the land, cease to have effect for so long as the notification under that sub-section is in force.
