Section 3(4) in Coal Mines (Taking Over of Management) Act, 1973
(4)If, after the appointed day, the Central Government is satisfied, whether from any information received by it or otherwise, that there has been any error, omission or misdescription in relation to the particulars of a coal mine included, or deemed to be included, in the Schedule or the name and address of the owner of any such coal mine, it may, by notified order, correct such error, omission or misdescription, and on the issue of such notified order the relevant entries in the Schedule shall stand corrected accordingly:Provide that no such correction in relation to the ownership of a coal mine shall be made where such ownership is in dispute.
