Section 13(6) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(6)Where any operation carried on by or on behalf of the Central Government in the exercise of any powers conferred by this Act causes or is likely to cause damage to the surface of any land or any works thereon and in respect thereof no provision for compensation is made elsewhere in this Act, the competent authority shall pay or tender payment for all such damage, and, in case of dispute as to the sufficiency of the amount so paid or tendered or as to the personto whom it is to be paid or tendered, he shall refer the dispute to the decision of the Tribunal.
