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[Cites 0, Cited by 4] [Section 8A] [Entire Act]

Union of India - Subsection

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

(2)On and from the date of the commencement of the Mines and Minerals (Development and Regulation) Amendment Act, 2015, all mining leases shall be granted for the period of fifty years.