41. Right of the Government in mines and minerals.
- All mines of metal and coal, and all earth-oil and gold washings shall be deemed to be the property of the [[Government] [Substituted for the words 'Crown' by Adaptation of Laws Order, 1950.] for the purposes of the [State] [Substituted by the Adaptation of Laws Order, 1950, for 'Province'.] and the [State] [Substituted by the Adaptation of Laws Order, 1950, for 'Provincial'.] Government shall have all powers necessary for the proper enjoyment of [the Government's right thereto] [Substituted for the words 'its rights thereto' by Government of India (Adaptation of Indian Laws) Order, 1937.].
