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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3)(d) in The Coal Mines (Special Provisions) Act, 2015

(d)upon the vesting or the allotment, as the case may be, after the appointed date, continue such land acquisition proceedings on behalf of the successful bidder or the allottee.