Section 12A(4) in Coking Coal Mines (Nationalisation) Act, 1972
(4)The Commissioner shall, after the admission or rejection of the claims made under sub-section (2), determine the total amount of the arrears referred to in sub-section (1), and shall, after such determination, deduct, in the first instance, out of the amount paid to him under section 21. a sum equal to the total amount of such arrears.
