- In the Mines and Minerals (Regulation and Development) Act, 1957, in sub-section (1) of section 4, after the second proviso, the following proviso shall be inserted and shall be deemed to have been inserted with effect from the 1st day of October, 1963, namely:--"Provided also that nothing in this sub-section shall apply to any mining lease (whether called mining lease mining concession or by any other name) in force immediately before the commencement of this Act in the Union territory of Goa, Daman and Diu.".
