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The Coal Bearing Areas (Acquisition and Development) Act, 1957 2. Definitions.- In this Act, unless the context otherwise requires,- (a) "competent authority" means any person appointed to be a competent authority under section 3; (b) "Government company" means a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956), in which any land or rights in or over land shall have vested under section 11; (c) "Mineral Concession Rules" means the rules for the time being in force made under the Mines and Minerals (Regulation and Development) Act, 1948 (53 of 1948); 2[(cc) "mining lease" includes a mining sub-lease, and "lessee" shall be construed accordingly;] (d) the expression "person interested" includes all persons claiming an interest in compensation to be made on account of the acquisition of land, or of the acquisition, extinguishment or modification of any rights in or over land, under this Act; (e) "prescribed" means prescribed by rules made under this Act; (f) "Tribunal" means the Tribunal constituted under section 14. 1. 12th June, 1957, vide Notification No. S.R.O. 1931 (E), dated 10th June, 1957, see Gazette of India, Extraordinary, Part II, sec. 3(i). 2. Ins. by Act 51 of 1957, s. 2 (w.e.f. 12-6-1957).    |
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