Section 16(1) in The Mines And Minerals (Development And Regulation) Act, 1957
(1)(a)All mining leases granted before the commencement of the Mines and Minerals (Regulation and Development) Amendment Act, 1972, [Inserted by Act 37 of 1986, Section 13 (w.e.f. 10.2.1987). ][if in force at the date of commencement of the Mines and Minerals (Regulation and Development) Amendment Act, 1994, shall be brought in conformity with the provisions of this Act and the rules made thereunder within two years from the date of the commencement of the Mines and Minerals (Regulation and Development) Amendment Act, 1994] [ Substituted by Act 25 of 1994, Section 6, for certain words (w.r.e.f. 25.1.1994).][, or such further time as the Central Government may, by general or special order, specify in this behalf.(b)Where the rights under any mining lease, granted by the proprietor of an estate or tenure before the commencement of the Mines and Minerals (Regulation and Development) Amendment Act, 1972, have vested, on or after the 25th day of October, 1949, in the State Government in pursuance of the provisions of any Act of any Provincial or State Legislature which provides for the acquisition of estates or tenures or provides for agrarian reform, such mining lease shall be brought into conformity with the provisions of this Act and the rules made thereunder within ][two years from the commencement of the Mines and Minerals (Regulation and Development) Amendment Act, 1994] [Substituted by Act 25 of 1994, Section 6, for certain words (w.r.e.f. 25.1.1994). ][, or within such further time as the Central Government may, by general or special order, specify in this behalf.] [Substituted by Act 56 of 1972, Section 9, for sub-Section (1) (w.e.f. 12.9.1972). ]
