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[Cites 0, Cited by 5] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Coal Bearing Areas (Acquisition And development) Act, 1957

(3)For the purposes of this section, a person shall be deemed to be interested in land who would be entitled to claim an interest in compensation if the land or any rights in or over such land were acquired under this Act.