LexSection 9A — Special powers in cases of urgency.
The Coal Bearing Areas (Acquisition and Development) Act, 1957
1 [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.]Open in Lexace · Ask the AI about this section