Section 6(2) in Coking Coal Mines (Nationalisation) Act, 1972
(2)On the expiry of the term of any lease, referred to in sub-section (1), such lease shall, if so desired, by the Central Government be renewed, [* * * * *] [The word "on the same terms and conditions on which the lease was held on the appointed day" was omitted by Act 57 of 1986, section 3] by the lessor for the maximum period for which such lease can be renewed under the Mineral Concession Rules.
