Atomic Energy Act, 1962
12. Compensation in case of compulsory
acquisition of a mine
Where the Central
Government acquires, in accordance with any law, any mine or part of a mine
from which in the opinion of the Central Government any of the prescribed
substances can be obtained, compensation in respect of such acquisition shall
be paid in accordance with section 21.
Provided that in determining
the amount of such compensation, no account shall be taken of the value of
uranium which may be obtained from such mine or part of a mine.