Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17A] [Entire Act] Union of India - Subsection Section 17A(5) in The Mines And Minerals (Development And Regulation) Act, 1957 (5)The termination or lapse of mining lease shall result in the lapse of the reservation under this section.”.
