Section 8(6) in Coal Blocks Allocation Rules, 2017
(6)Issuance of allocation order shall be conclusive evidence that all the requirements of section 11A of the Act and these rules have been complied with in respect of the selection of successful allocatee and the successful allocatee shall be entitled for grant of prospecting licence or mining lease in respect of the relevant coal block from the State Government in accordance with sub-section (3) of section 11A of the Act.
