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[Cites 0, Cited by 97] [Section 10A(2)] [Section 10A] [Entire Act]

Union of India - Subsection

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

(c)where the Central Government has communicated previous approval as required under sub-section (1) of section 5 for grant of a mining lease, or if a letter of intent (by whatever name called) has been issued by the State Government to grant a mining lease, before the commencement of the Mines and Minerals (Development and Regulation) Amendment Act, 2015, the mining lease shall be granted subject to fulfilment of the conditions of the previous approval or of the letter of intent within a period of two years from the date of commencement of the said Act: