Section 21(3) in The Coal Mines (Special Provisions) Act, 2015
(3)The State Governments which have initiated land acquisition proceedings under provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013), and all such lands which are also subject matter of the said Act in respect of Schedule I coal mines, shall—(a)not transfer any land to the prior allottees which have been acquired under the said Act;(b)continue the land acquisition proceedings till the appointed date;(c)for such Schedule I coal mines which have not vested in the successful bidder or the allottee, as the case may be, by the appointed date, continue the land acquisition proceedings for and on behalf of the Central Government;(d)upon the vesting or the allotment, as the case may be, after the appointed date, continue such land acquisition proceedings on behalf of the successful bidder or the allottee.
