Section 3 in Coal Mines (Nationalisation) Act, 1973
3. Acquisition of rights of owners in respect of coal mines.-
(1)On the appointed day, the right, title and interest of the owners in relation to the coal mines specified in the Schedule shall transferred to, and shall vest absolutely in, the Central Government free from all incumbrances.(2)For the removal of doubts, it is hereby declared that if, after the appointed day, the existence of any other coal mine comes to the knowledge of the Central Government, the provisions of the Coal Mines (Taking Over of Management) Act, 1973, (15 of 1973) shall, until that mine is nationalised by an appropriate legislation, apply to such mine.
