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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

Union of India - Subsection

Section 8B(2) in The Mines And Minerals (Development And Regulation) Act, 1957

(2)Notwithstanding anything contained in any other law for the time being in force, it shall be lawful for the new lessee to continue mining operations on the landtill expiry or termination of mining lease granted to it, in which mining operations were being carried out by the previous lessee.