Section 9(1) in Coal Mines (Nationalisation) Act, 1973
(1)In consideration of the retrospective operation of the provisions of sections 3, 4 and 5, there shall be given by the Central Government, in cash, to the owner of every coal mine or group of coal mines specified in the Schedule, an amount equal to the amount which would have been , but for the provisions of the said sections 3, 4 and 5, payable to such owner under the Coal Mines (Taking Over of Management) Act, 1973, for the period commencing on the 1st day of May, 1973, (15 of 1973) and ending on the date on which this Act receives the assent of the President.
