Section 21(6) in Coking Coal Mines (Nationalisation) Act, 1972
(6)References in this section to the owner of coking coal mine shall, in relation to a group of coking coal mines specified in the First Schedule, be construed a references to the owner of that group of coking coal mines [and shall also be payable to the Commissioner in addition to the sum referred to in sub-section (1).] [Inserted by Act 57 of 1986, section 7]
