Section 8 in The Mines and Minerals (Development and Regulation) Amendment Act, 2023
8. Amendment of section 10
In section 10 of the principal Act,—(i)for the marginal heading, the following marginal heading shall be substituted, namely:—"Application for mineral concession.";(ii)in sub-section (4), in clause (a), for the words, figures and letters "sections 10B, 11, 11A or the rules made under section 11B", the words, figures and letters "sections 10B, 10BA, 11, 11A, 11B or 11D" shall be substituted
