Coking Coal Mines (Nationalisation) Act, 1972


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w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  INTRODUCTION
  PREAMBLE
  title CHAPTER I : PRELIMINARY View Judgements
  1 Short title and commencement View Judgements
  2 Declaration as to the policy of the State View Judgements
  3 Definitions View Judgements
  title CHAPTER II : ACQUISITION OF THE RIGHTS OF OWNERS OF COKING COAL MINES AND COKE OVEN PLANTS View Judgements
  4 Acquisition of rights in coking coal mines View Judgements
  5 Acquisition of rights of owners of coke oven plants View Judgements
  6 Central Government to be the lessee of the State Government View Judgements
  7 Power of Central Government to direct vesting rights in a Government company View Judgements
  8 Properties vesting in Central Government to be freed from mortgages, etc View Judgements
  9 Central Government not to be liable for prior liabilities View Judgements
  title CHAPTER III : PAYMENT OF AMOUNT View Judgements
  10 Payment of amount to owners of coking coal mines View Judgements
  11 Payment of amount of owners of coke oven plants View Judgements
  12 Payment of further amount View Judgements
  13 Income derived by the owners of coking coal mines and coke oven plants after the appointed day to be refunded to the Central Government View Judgements
  title CHAPTER IV : MANAGEMENT, ETC., OF COKING COAL MINES AND COKE OVEN PLANTS View Judgements
  14 Management, etc, of coking coal mines and coke oven plants View Judgements
  15 Duty of persons in charge of management of coking coal mines or coke oven plants to deliver all assets etc View Judgements
  16 Accounts and audit View Judgements
  title CHAPTER V : PROVISIONS RELATING TO EMPLOYEES OF COKING COAL MINES AND COKE OVEN PLANTS View Judgements
  17 Employment of certain employees to continue View Judgements
  18 Provident fund View Judgements
  19 Superannuation, welfare and other funds View Judgements
  title CHAPTER VI : COMMISSIONER OF PAYMENTS View Judgements
  20 Commissioner of Payments to be appointed View Judgements
  21 Payment of the Central Government to the Commissioner View Judgements
  22 Statement of accounts in relation to the period of management by the Central Government etc View Judgements
  23 Claims to be made to the Commissioner View Judgements
  24 Disbursement of money by the Commissioner View Judgements
  25 Amounts advanced by the Central Government how to be recovered View Judgements
  26 Disputes how to be dealt with View Judgements
  27 Undisbursed or unclaimed amounts to be deposited to the general revenue account View Judgements
  title CHAPTER VII. : MISCELLANEOUS View Judgements
  28 Effect of Act on other laws View Judgements
  29 Contracts cease to have effect unless ratified by the Central Government View Judgements
  30 Penalties View Judgements
  31 Offences by companies View Judgements
  32 Mining companies not to be wound up by court View Judgements
  33 Delegation of powers View Judgements
  34 Power to make rules View Judgements
  35 Power to remove difficulties View Judgements
  36 Coking Coal mines to which the Act shall not apply View Judgements



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