Section 9A in The Coal Bearing Areas (Acquisition And development) Act, 1957
9A. [Special powers in cases of urgency. If the Central Government is satisfied that it is necessary to acquire immediately the whole or any part of the land notified under sub-section (1) of section 4 or any rights in or over such land, the Central Government may direct that the provisions of section 8 shall not apply, and if it does so direct, a declaration may be made under section 9 in respect thereof at any time after the issue of the notification under section 7.] [Inserted by Act 51 of 1957, Section 4 (w.e.f. 12-6-1957).]
