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[Cites 0, Cited by 0] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(2) in The Coal Mines Regulations, 2011

(2)If the owner fails to construct such protective work within the time specified in the order, the Chief Inspector may get the work executed by other agency, and the cost thereof, as certified by the Chief Inspector, shall be defrayed by the owner of the mine and recoverable from him as an arrear of land revenue.