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Report No. 10 12. The Coal Bearing Areas (Acquisition and Development) Act, 1957 (XX of 1957) as amended by LI of 1957 This Act authorises the Central Government to acquire land by issuing a notification under section 7 of the Act within one month of the issue of the notification. Any person interested in the land, may object to this. The competent authority hears objections, submits the case to the Central Government along with the reports containing recommendations on the objections. If the Central Government is satisfied, a declaration under section 9 for the acquisition of land is published in the Official Gazette. On publication of this declaration, the land vests absolutely in the Central Government and they are entitled to take possession of the land to the extent to which the compensation for the land is to be determined under section 5 sub-section (13) which affects section 9 of the Land Acquisition Act. The method of determining compensation to persons interested can be fixed by agreement and if that is not possible there is a Tribunal consisting of a person who is or has been qualified to be judge of a High Court. There is also provision for) payment of compensation and allied matters. The Act was amended by the Amending Act LI of 1957. In emergent cases under the Amending Act, it is open to the Central Government to exclude application of section 8 and make a declaration under section 9.    |
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