Coal Mines (Special Provisions) Act, 2015

कोयला खान (विशेष उपबंध) अधिनियम,2015

An Act to provide for allocation of coal mines and vesting of the right, title and interest in and over the land and mine infrastructure together with mining leases to successful bidders and allottees with a view to ensure continuity in coal mining operations and production of coal, and for promoting optimum utilisation of coal resources consistent with the requirement of the country in national interest and for matters connected therewith or incidental thereto.

Act number

Act 11 of 2015

Year

2015

Enacted on

30-03-2015

In force from

21-10-2014

Jurisdiction

Central Act (India)

Subjects

Mines And Minerals

Read the full text of Coal Mines (Special Provisions) Act, 2015 section by section on LawLens.

Official source: India Code