Section 12(1) in Coking Coal Mines (Nationalisation) Act, 1972
(1)In consideration of the retrospective operation of the provisions of section 4, and section 5, shall be given by the Central Government, in cash, to the owner of every coking coal mine specified in the First Schedule 1 or the owner of every coke oven plant specified in the Second Schedule, an amount equal to the amount which would have been, but for the provisions of the said section 4 or section 5, as the case may be, payable to such owner under the Coking Coal Mines (Emergency Provisions) Act, 1971, (64 of 1971) for the period commencing on the 1st day of May 1972, and ending on the date of assent.
