Section 28(3) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(3)Any objection preferred under section 5A of the said Act in respect of any land covered by any notification issued under section 4 of the said Act shall be deemed to be an objection preferred under section 8 of this Act to the relevant competent authority and may be [disposed of by him as if the objection had been made in relation to a notification issued under section 7 of this Act [in respect of such land or of any rights in or over such land ; and the Central Government may at any time make a declaration under section 9 of this Act in respect of the land or any part thereof or any rights in or over such land or part] [Substituted by Act 51 of 1957, Section 7, for "disposed of by him accordingly" (with retrospective effect)]].
