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The Coal Bearing Areas (Acquisition and Development) Act, 1957 5[9A. Special powers in cases of urgency.- If the Central Government is satisfied that it is necessary to acquire immediately the whole or any part of the land notified under sub-section (1) of section 4 or any rights in or over such land, the Central Government may direct that the provisions of section 8 shall not apply, and if it does so direct, a declaration may be made under section 9 in respect thereof at any time after the issue of the notification under section 7.] 5. Ins. by Act 51 of 1957, s. 4 (w.e.f 12-6-1957).    |
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