Section 10(4) in Coal Mines (Nationalisation) Act, 1973
(4)No mortgage, charge, lien or other incumbrance in relation to a coal mine or any asset thereof shall be binding on the Central Government or the Government company if such mortgage, charge, lien or other incumbrance was created, at any time during the period in which the Central Government of the Custodian was prevented, by any decree, order or injunction or a court or otherwise, from taking over the management of the said coal mine.
