Section 5 in The Coal Bearing Areas (Acquisition And development) Act, 1957
5. Effect of notification on prospecting licences and mining leases.
On the issue of a notification under sub-section (1) of section 4 in respect of any land-(a)any prospecting licence [which authorises any person] [Substituted by Act 51 of 1957, Section 3, for "granted to any person under the mineral Concession Rules which authorises him" (w.e.f. 12-6-1957)] to prospect for coal or any other mineral in the land shall cease to have effect ; and(b)any mining lease [* * *] [The words "granted to any person under the Mineral Concession Rules" omitted by Act 51 of 1957, Section 3, (w.e.f. 12-6-1957)] shall, in so far as it authorises the lessee or any person claiming through him to undertake any operation in the land, cease to have effect for so long as the notification under that sub-section is in force.
