Section 20 in Coal Mines (Nationalisation) Act, 1973
20. Claims to be made to the Commissioner.-
Every person having a claim against the owner of a coal mine shall prefer such claim before the Commissioner within thirty days from the specified date:Provided that if the Commissioner is satisfied claimant was prevented by sufficient cause from preferring the claim within the said period of thirty days, be may entertain the claim within a further period of thirty days but not thereafter.
