Section 10(4) in The Mines And Minerals (Development And Regulation) Act, 1957
(4)Notwithstanding anything contained in this section, no person shall be eligible to make an application under this section unless-—(a)he has been selected in accordance with the procedure specified under sections sections 10B, 10BA, 11, 11A, 11B or 11D;(b)he has been selected under the Coal Mines (Special) Provisions Act, 2015; or(c)an area has been reserved in his favour under section 17A.
