Section 4(2) in The Mines And Minerals (Development And Regulation) Act, 1957
(2)[No mineral concession, prospecting license or mining lease] [ Substituted by Act 38 of 1999, Section 5, for " No prospecting license or mining lease" (w.e.f. 18.12.1999).] shall be granted otherwise than in accordance with the provisions of this Act and the rules made thereunder.
