Section 8(2) in The Coal Bearing Areas (Acquisition And Development) Amendment and Validation Act, 1971
(2)Notwithstanding anything contained in clause (b) of sub-section (1), no declaration under section 9 of the principal Act in respect of any land, or rights in or over such land, which has been notified before the commencement of this Act, under sub-section (1) of section 7 of the principal Act, shall be made after the expiry of two years from the commencement of this Act.
