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[Cites 0, Cited by 0] [Section 225] [Entire Act]

Union of India - Subsection

Section 225(4) in The Coal Mines Regulations, 2011

(4)If owner and agent fails to complete the remaining work required to be done before closure or abandonment or discontinuance of the working in a mine or part thereof or in a coal block, the Chief Inspector may get such protective work done by any other agency and the charges so incurred shall be defrayed from the owner as an arrear of land revenue.