Section 14(ii) in The Mines and Minerals (Development and Regulation) Amendment Act, 2023
(ii)in clause (qqg), for the words, figures and letters "mining lease or composite licence under section 10B, 11, 11A, 11B", the words, figures and letters "mineral concession under section 10B, 10BA, 11, 11A, 11B, 11D" shall be substituted;
