69. Reservation of right of the [(Government] [The word 'Government' was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] to mines and mineral products.
- The right of [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] to mines and mineral products in all [***] [The word 'unalicnated' was deleted by Gujarat 8 of 1982 section 2(l)(a) (w.r.e.f. 08-12-1981).] land is and is hereby declared to be expressly reserved:[***] [The proviso shall be and shall be deemed always to have been deleted w.e.f. Is' May, 1960, by Gujarat 8 of 1982, section 2 (1) (b) (w.r.e.f. 08-12-1981).]
