The Coal Bearing Areas (Acquisition and Development) Act, 1957

[Act No. 20 of 1957]

[8th June, 1957.]

Contents
Title	Coal Bearing Areas (Acquisition and Development) Act, 1957
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
3.	Appointment of competent authority
4.	Preliminary notification respecting intention to prospect for coal in any area and powers of competent authorities thereupon
5.	Effect of notification on prospecting licences and mining leases
6.	Compensation for any necessary damage done under section 4
7.	Power to acquire land or rights in or over land notified under section 4
8.	Objections to acquisition
9.	Declaration of acquisition
9A.	Special powers in cases of urgency
10.	Vesting of land or rights in Central Government
11.	Power of Central Government to direct vesting of land or rights in a Government company
12.	Power to take possession of land acquired
13.	Compensation for prospecting licences ceasing to have effect, rights under mining leases being acquired, etc.
14.	Method of determining compensation
15.	Costs
16.	Interest on awards
17.	Payment of compensation
18.	Prospecting and mining to be done by Central Government in conformity with the Mineral Concession Rules
18A.	Payment to State Governments in lieu of royalty
19.	Power to delegate
20.	Appeals
21.	Power to obtain information
22.	Power to enter and inspect
23.	Penalties
24.	Service of notices and orders
25.	Protection of action taken in good faith
26.	Jurisdiction of civil courts
27.	Power to make rules
28.	Notifications under Act 1 of 1894 in which proceedings are pending to be treated as notifications under this Act