The Goa, Daman and Diu Mining Concessions (Abolition and Declaration as Mining Leases) Act, 1987

[Act No. 16 of 1987]

[23rd May, 1987.]

Contents
Title	Goa, Daman and Diu Mining Concessions (Abolition and Declaration as Mining Leases) Act, 1987
Sections	Particulars
Chapter I	Preliminary
1.	Short title
2.	Definitions
3.	Act to override all other enactments, etc.
Chapter II	Abolition of Mining Concessions and Declaration as Mining Leases under The Mines and Minerals Act
4.	Abolition, etc., of mining concessions
5.	General effect of declaring the mining concessions to be mining leases
Chapter III	Payment of Amounts
6.	Payment of amounts to concession holders
7.	Payment of further amount
Chapter IV	Commissioner of Payments
8.	Commissioner of Payments to be appointed
9.	Payment by the Central Government to the Commissioner
10.	Claims to be made to the Commissioner
11.	Liability of Central Government to end on payment of claim
12.	Disputes how to be dealt with
13.	Undisbursed or unclaimed amount to be deposited to the general revenue account
Chapter V	Miscellaneous
14.	[Amendment of Act 67 of 1957.]- Rep. by Repealing and Amending Act, 2001 (30 of 2001), s.2 and The First Schedule (w.e.f. 3-9-2001).
15.	Penalties
16.	Offences by companies
17.	Protection of action taken in good faith
18.	Delegation of powers
19.	Declaration as to the policy of the State
20.	Power to make rules
21.	Power to remove difficulties
22.	Validation
First Schedule	Details or Mining Concessions Abolished and Declared as Mining Leases on and from The Appointed Day
Second Schedule	Details of Mining Concessions Abolished and Declared as Mining Leases on and From a Date Subsequent to The Appointed Day