Section 8(1)(a) in The Coal Bearing Areas (Acquisition And Development) Amendment and Validation Act, 1971

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Union of India - Subsection

Section 8(1)(a) in The Coal Bearing Areas (Acquisition And Development) Amendment and Validation Act, 1971

(a)no acquisition of land or of rights in or over land made or purporting to have been made under the principal Act before the commencement of this Act, and no action taken or thing done (including any order made, agreement entered into or notification published) in connection with such acquisition shall be-deemed to be invalid or ever to have become invalid merely on the ground-

(i)that one or more competent authorities have performed the functions of competent authority under the principal Act in respect of the land covered by the same notification under sub-section (1) of section 7 of the principal Act ;

(ii)that One or more reports have been made under sub-section (2) of section 8 of the principal Act, whether in respect of the entire land covered by the same notification under sub-section (1) of section 7 of the principal Act or rights in or over such land, or in respect of different parcels of such land or of rights in or over such land;

(iii)that one or more declarations have been made under section 9 of the principal Act in respect of different parcels of the land covered by the same notification under sub-section (1) of section 7 of the principal Act or in respect of rights in or over such land,

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Union of India - Subsection

Section 8(1)(a) in The Coal Bearing Areas (Acquisition And Development) Amendment and Validation Act, 1971