Section 4 — No petroleum lease to be valid unless it is in accordance with this Act.
The Oilfields (Regulation and Development) Act, 1948
4. No 1 [petroleum lease] to be valid unless it is in accordance with this Act.--- (1) No 1 [petroleum lease] shall be granted after the commencement of this act otherwise than in accordance with the rules made under this Act. (2) Any 1 [petroleum lease] granted contrary to the provisions of sub-section (1) shall be void and of no effect.Open in Lexace · Ask the AI about this section