Section 17(4) in The Mines And Minerals (Development And Regulation) Act, 1957
(4)The Central Government, with a view to enabling it to exercise the powers conferred on it by sub-section (2) may, after consultation with the State Government, by notification in the Official Gazette, declare that no [mineral concession, prospecting license, or mining lease] [Substituted by Act 38 of 1999, Section 15, for " prospecting license or mining lease" (w.e.f. 18.12.1999). ] shall be granted in respect of any land specified in the notification.
