8. [ Applicability of Chapter II, Chapter III and Chapter IV [ Substituted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).]
.-The provisions of Chapter II, Chapter III and Chapter IV shall apply to the grant of reconnaissance permits as well as grant and renewal of prospecting licenses and mining leases only in respect of the land in which the minerals vest in the Government of a State.]
