Section 24(4) in The Mineral Concession Rules, 1960
(4)[ Where an application for a mining lease for a mineral or minerals not specified in the existing mining lease or mining leases is made for the whole or part of the area held under mining lease by a person other than the lessee, the State Government shall notify this fact ] [Inserted by G.S.R. 703, dated 30.3.1968. ][by registered post/acknowledgment due] [ Inserted by G.S.R. 1579, dated 6.9.1971.][to the person who already holds mining leases for another mineral in the land applied for.] [Inserted by G.S.R. 703, dated 30.3.1968. ]
