Section 25 in Coking Coal Mines (Nationalisation) Act, 1972
25. [ Recovery of excess payments made by Central Government or Custodian.- [Substituted by Act 57 of 1986, section 9]
Any amount in excess of payments over receipts in the statement of accounts prepared under section 22 shall be deemed to be an amount advanced by the Central Government or the Custodian, as the case may be, for the management of a coking coal mine or a coke oven plant during the period in which the management of such mine or plant remained vested in the Central Government and the Central Government may make a claim to the Commissioner for such excess payment and such claim shall have priority over the claims of all other unsecured creditors of the coking coal mine or coke oven plant.Explanation.- In this section, "Custodian" means the Custodian appointed under the Coking Coal Mines (Emergency Provisions) Act. 1971.]
