Section 6(1) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(1)Compensation for any necessary damage done under section 4.Whenever any action of the nature described in sub-section (3)of section 4 is to be taken, the competent [authority] [For appointment of D. General Manager, NCDC Ltd., as competent authority for the purposes of Sections 4(3), 6, 12, 13(6) and 22] shall, before or at the time such action is taken, pay or tender payment for all necessary damage which is likely to be caused, and in case of dispute as to the sufficiency of the amount so paid or tendered or as to the person to whom it should be paid or tendered he shall at once refer the dispute to the decision of the Central Government, and the decision of the Central Government shall be final.
