Section 10A(1) in The Bihar Land Reforms Act, 1950
(1)The interest of every lessee of mines or minerals which is subject to a sub-lease shall, with effect from such date as may be notified in this behalf by the State Government in the Official Gazette, vest in the State and thereafter the sub-lessee whose lease is not subject to any further sub-lease shall hold his lease directly under the State Government and the provisions of subsection (2) and (4) of Section 10 shall mutatis mutandis, apply to his lease.
