Section 6(2) in The Mines And Minerals (Development And Regulation) Act, 1957
(2)For the purposes of this section, a person acquiring by or in the name of, another person a [mineral concession, prospecting license or mining lease] [ Substituted by Act 38 of 1999, Section 8, for " prospecting license or mining lease" (w.e.f. 18.12.1999).] which is intended for himself shall be deemed to be acquiring it himself.
