Section 4(3) in Coking Coal Mines (Nationalisation) Act, 1972
(3)[ If after the appointed day, the Central Government is satisfied, whether from any information received by it or otherwise, that there has been any error, omission or misdescription is relation to the relations to the particulars of a coking coal mine included in the First Schedule or the name and address of the owner of any such coking coal mine, it may, by notification, correct such error, omission or misdescription, and on the issue of such notification the relevant entries in the First Schedule shall be, and shall be deemed always to have been, corrected accordingly :Provided that no such correction in relation to the ownership of a coking coal mine shall be made where such ownership is in dispute.] [Inserted by the Coking and Non-Coking Coal Mines Amendment Act 41 of 1973, section 2 ]
