Section 21(2) in The Coal Mines (Special Provisions) Act, 2015
(2)All such areas of land which are not subject matter of land acquisition proceedings, in relation to the coal mines, under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013), may be proceeded with by the Central Government in terms of the Coal Bearing Areas (Acquisition and Development) Act, 1957 (20 of 1957).
