Section 10(2) in Coal Mines (Nationalisation) Act, 1973
(2)If, on examination of the accounts referred to in sub-section (1), any income is found to have been derived by the owner from the coal mine during the period referred to in that sub-section, such income shall be recoverable by the Central Government from the amount payable under section 8 to the owner of such coal mine, and, the debt due to the Central Government on this account shall rank as an unsecured debt.
