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[Cites 0, Cited by 2] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(n) in The Coal Mines (Special Provisions) Act, 2015

(n)"prior allottee" means prior allottee of Schedule I coal mines as listed therein who had been allotted coal mines between 1993 and 31st day of March, 2011, whose allotments have been cancelled pursuant to the judgment of the Supreme Court dated the 25th August, 2014 and its order dated 24th September, 2014 including those allotments which may have been de-allocated prior to and during the pendency of the Writ Petition (Criminal) No.120 of 2012.