Section 4(3) in The Mines And Minerals (Development And Regulation) Act, 1957
(3)[ Any State Government may, after prior consultation with the Central Government and in accordance with the rules made under section 18, ] [Inserted by Act 37 of 1986, Section 2 (w.e.f. 10.2.1987). ][undertake reconnaissance, prospecting or mining operations with respect to any mineral specified in the First Schedule in any area within that State which is not already held under any mineral concession, prospecting license or mining lease] [ Substituted by Act 38 of 1999, Section 5, for certain words (w.e.f. 18.12.1999).].
