Section 6(ab) in The Mines And Minerals (Development And Regulation) Act, 1957
(ab)one or more exploration licences covering a total area of more than five thousand square kilometres:Provided that the area granted under a single exploration licence shall not exceed one thousand square kilometres;ITEM (b)[ one or more mining leases covering a total area of more than ten square kilometres: [Substituted by Act 56 of 1972, Section 3, for sub-Section (1) (w.e.f. 12.9.1972). ]
