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The Coal Bearing Areas (Acquisition and Development) Act, 1957 1. Short title, extent and commencement.- (1) This Act may be called the Coal Bearing Areas (Acquisition and Development) Act, 1957. (2) It extends to the whole of India, except the State of Jammu and Kashmir*. (3) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint. *. Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh.    |
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