Section 29(1) in Coal Mines (Nationalisation) Act, 1973
(1)Every contract entered into by the owner or occupier of any coal mine for any service, sale or supply and in force immediately before the appointed day shall, on and from the expiry of one hundred and twenty days from the appointed day, cease to have effect unless such contract is, before the expiry of that period, ratified, in writing by the Central Government and in ratifying such contract the Central Government may make such alteration or modifications therein as it may think fit:Provided that the Central Government shall not omit to ratify a contract unless it is satisfied that such contract is unduly onerous or has been entered into in bad faith or is detrimental to the interests of the coal mine.
