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[Cites 0, Cited by 1] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Coal Mines (Special Provisions) Act, 2015

(1)A successful bidder or allottee in respect of Schedule I coal mines, may negotiate with prior allottee to own or utilise such movable property used in coal mining operations on such terms and conditions as may be mutually agreed to by them.