Section 5(a) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(a)any prospecting licence [which authorises any person] [Substituted by Act 51 of 1957, Section 3, for "granted to any person under the mineral Concession Rules which authorises him" (w.e.f. 12-6-1957)] to prospect for coal or any other mineral in the land shall cease to have effect ; and
