Section 4A(2) in The Mines And Minerals (Development And Regulation) Act, 1957
(2)Where the State Government ] [* * *] [ The words " , after consultation with the Central Government" omitted by Act 25 of 1994, Section 2 (w.r.e.f. 25.1.1994).][is of opinion that it is expedient in the interest of regulation of mines and mineral development, preservation of natural environment, control of floods, prevention of pollution or to avoid danger to public health or communications or to ensure safety of buildings, monuments or other structures or for such other purposes, as the State Government may deem fit, it may, by an order, in respect of any minor mineral, make premature termination of a prospecting license or mining lease with respect to the area or any part thereof covered by such license or lease.] [Substituted by Act 37 of 1986, Section 3 (w.e.f. 10.2.1987). Earlier, it was inserted by Act 56 of 1972, Section 2 (w.e.f. 12.9.1972). ][* * *] [ Proviso omitted by Act 38 of 1999, Section 6 (w.e.f. 18.12.1999).]
