Section 24(1) in The Mines And Minerals (Development And Regulation) Act, 1957
(1)On the issue of a ][mineral concession, prospecting license or mining lease] [ Substituted by Act 38 of 1999, Section 21, for " prospecting license or mining lease" (w.e.f. 18.12.1999).][under this Act and the rules made thereunder, it shall be lawful for the ] [Inserted by Act 37 of 1986, Section 17 (w.e.f. 10.2.1987). ] [holder of such permit, license or lease] [ Substituted by Act 38 of 1999, Section 21, for " holder of such license or lease" (w.e.f. 18.12.1999).][, his agents or his servants or workmen to enter the lands over which ] [Inserted by Act 37 of 1986, Section 17 (w.e.f. 10.2.1987). ][such permit, lease or license had been granted] [ Substituted by Act 38 of 1999, Section 21, for " such lease or licence had been granted" (w.e.f. 18.12.1999).][at all times during its currency and carry out all such ] [Inserted by Act 37 of 1986, Section 17 (w.e.f. 10.2.1987). ] [reconnaissance, prospecting or mining operations] [ Substituted by Act 38 of 1999, Section 16, for " prospecting or mining operations" (w.e.f. 18.12.1999).][as may be prescribed:Provided that no person shall enter into any building or upon an enclosed Court or garden attached to a dwelling-house (except with the consent of the occupier thereof) without previously giving such occupier at least seven days' notice in writing of his intention to do so.
