Section 5(2) in Coking Coal Mines (Nationalisation) Act, 1972
(2)[ If after the appointed day, the Central Government is satisfied, whether from any information received by it or otherwise, that there has been any error, omission or misdescription in relation to the particulars of a coke oven plant included in the Second Schedule or the name and address of the owner of any such coke oven plant, it may, by notification, the relevant entries in the Second Schedule shall be, and shall be deemed always to have been, corrected accordingly;Provided that no such correction in relation to the ownership of a coke oven plant shall be made where such ownership is in dispute.] [Inserted by Act 41 of 1973, section 3]
