Section 9(5) in The Mines and Minerals (Development and Regulation) Amendment Act, 2023
(5)The Central Government may require the State Government to notify the area for grant of exploration licence within such period as may be fixed in consultation with the State Government, and in case the State Government does not notify the area within such period, the Central Government may, after the expiry of the period so fixed, notify the area for grant of exploration licence.
