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[Cites 0, Cited by 43] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Coal Bearing Areas (Acquisition And development) Act, 1957

(1)Whenever it appears to the Central Government that coal is likely to be obtained from land in any locality, it may, by notification in the Official Gazette, give notice of its intention to prospect for coal therein.