Section 14(2) in The Goa, Daman And Diu Land Revenue Code, 1968
(2)Unless it is otherwise expressly provided in any law for the time being in force or in the terms of a grant made by the Government, the right to mines, minerals and mineral products shall vest in the [* * *] [The word 'Central' omitted by the Goa Land Revenue Code Adaptation o of Laws Order, 1987.] Government and it shall have all the powers necessary for the proper enjoyment of such rights.
