Section 6(4) in Coal Mines (Taking Over of Management) Act, 1973
(4)Notwithstanding any judgment, decree or order of any Court or anything contained in any other law for the time being in force, the Official Liquidator or any Receiver appointed by any Court or any other person who has, on the appointed day, in his possession, custody or control any coal mine specified in the Schedule or any part thereof, shall forthwith deliver possession of the mine or such part thereof, as the case may be, to the Custodian.
