Section 23(9A) in Coking Coal Mines (Nationalisation) Act, 1972
(9A)[ The Commissioner may, on receipt of a claim,-(a)elect to settle the claim himself; or(b)transfer the claim for settlement to a person authorised in this behalf under sub-section (2) of section 20; or(c)withdraw the claim from the person referred to in clause (b) and either settle the claim himself or transfer it for disposal to any other person who has been authrised in this behalf under sub-section (2) of section 20.]
