(4)Unless or otherwise it is expressly provided in terms of a grant made by the Central Government or the State Government, as the case may be, and subject to the provisions of any law or laws made by the Parliament in this regard, the right to mines, quarries, minerals and mineral products including mineral oil, natural gas and petroleum shall vest in the State Government, and it shall have all the powers necessary for the proper enjoyment of such rights.Explanation. - For the purposes of these provisions mineral includes any sand or clay which the State Government may declare to have a commercial value or to be required for any public purpose.
