Section 3(i) in Coking Coal Mines (Nationalisation) Act, 1972
(i)"managing contractor" means the person, or body of persons, who, with the previous consent in writing of the State Government, has entered into an arrangement, contract or understanding, with the owner of a coking coal mine or coke oven plant under which the operation of the coking coal or coke oven plant are substantially controlled by such person or body of persons;
