38. [ Amalgamation of leases [Inserted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000). Earlier, it was omitted by G.S.R. 724(E), dated 27.9.1994. ]
.-The State Government may, in the interest of mineral development and with reasons to be recorded in writing, permit amalgamation of two or more adjoining leases held by a lessee:Provided that the period of amalgamated leases shall be co-terminus with the lease whose period will expire first:Provided further that prior approval of the Central Government shall be required for such amalgamation in respect of leases for minerals specified in Part A and Part B of the First Schedule to the Act.]
