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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3)(c) in The Coal Mines (Special Provisions) Act, 2015

(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;