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[Cites 0, Cited by 28] [Section 10A(2)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(2)(b) in The Mines And Minerals (Development And Regulation) Act, 1957

(b)where before the commencement of the Mines and Minerals (Development and Regulation) Amendment Act, 2015 a mineral concession or prospecting licence has been granted in respect of any land for any mineral, the permit holder or the licensee shall have a right for obtaining a prospecting licence followed by a mining lease, or a mining lease, as the case may be, in respect of that mineral in that land, if the State Government is satisfied that the permit holder or the licensee, as the case may be,-