Section 25A(1) in Coking Coal Mines (Nationalisation) Act, 1972
(1)After meeting the liabilities of persons whose claims have been admitted under this Act, the Commissioner shall notify, in such manner as he may think fit, the amount of money available with him and specify in such notification a date within which the owner of the coking coal mines or coke oven plants, the managing contractors and the owners of any machinery, equipments or other property which has vested in the Central Government or a Government company under this Act and which does not belong to the owners of the coking mines or coke oven plants may apply to him for payment.
