Section 17A(2) in The Mines And Minerals (Development And Regulation) Act, 1957
(2)[ The State Government may, with the approval of the Central Government, reserve any area not already held under any prospecting license or exploration licence or mining lease, for undertaking prospecting or mining operations through a Government company or corporation owned or controlled by it ] [Inserted by Act 37 of 1986, Section 14 (w.e.f. 10.2.1987). ][* * *] [ The words " or by the Central Government" omitted by Act 25 of 1994, Section 7 (w.r.e.f. 25.1.1994).][and where it proposes to do so, it shall, by notification in the Official Gazette, specify the boundaries of such area and the mineral or minerals in respect of which such areas will be reserved.] [Inserted by Act 37 of 1986, Section 14 (w.e.f. 10.2.1987). ]
