Coal Bearing Areas (Acquisition and Development) Act, 1957

कोयला धारक क्षेत्र (अर्जन और विकास) अधिनियम, 1957

An Act to establish in the economic interest of India greater public control over the coal mining industry and its development by providing for the acquisition by the State of unworked land containing or likely to contain coal deposits or of rights in or over such land, for the extinguishment or modification of such rights accruing by virtue of any agreement, lease, licence or otherwise, and for matters connected therewith.

Act number

Act 20 of 1957

Year

1957

Enacted on

08-06-1957

In force from

12-06-1957

Jurisdiction

Central Act (India)

Subjects

Mines And Minerals

Read the full text of Coal Bearing Areas (Acquisition and Development) Act, 1957 section by section on LawLens.

Official source: India Code