Section 2(c) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(c)"Mineral Concession Rules" means the rules for the time being in force made under the Mines and Minerals (Regulation and Development) Act, 1948;(cc)[ "mining lease" includes a mining sub-lease, and "lessee' shall be construed accordingly;] [Inserted by Act 51 of 1957, Section 2 (w.e.f. 12-6-1957). ]
