Section 4(2) in Coal Mines (Nationalisation) Act, 1973
(2)On the expiry of the term of any lease, referred to in sub-section (1), such lease shall, if so desired by the Central Government, be renewed, on the same terms and conditions on which the lease was held, immediately before the appointed day, by the lessor, for the maximum period for which such lease can be renewed under the Mineral Concession Rules.
