Section 4(2) in The Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987
(2)Every mining concessions specified in the Second Schedule shall, on the from the day next after the date of grant of the said concession and specified in the corresponding entry in the eight column of the said Schedule, be deemed to have been abolished, and shall, with effect from that day, be deemed to be a mining lease granted under the Mines and Minerals Act, and the provisions of that Act shall, save as otherwise provided in this Act, apply to such mining lease.
