Section 3(2) in The Coal Mines (Special Provisions) Act, 2015
(2)Words and expressions used herein and not defined, but defined in the Coal Bearing Areas (Acquisition and Development) Act, 1957 (20 of 1957), the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957), and the Coal Mines (Nationalisation) Act, 1973 (26 of 1973), including any rules or regulations made thereunder, shall have the meanings, respectively assigned to them in those Acts.
