1 [The compensation for land and mine infrastructure in relation to a Schedule I coal mine as valued in accordance with section 16 shall be deposited by the successful bidder or allottee with the nominated authority and shall be disbursed maintaining, inter alia , the following priority of payments and in accordance with the relevant laws and such rules as may be prescribed.]-- (a) payment to secured creditors for any portion of the secured debt in relation to a Schedule I, coal mine which is unpaid as on the date of the vesting order; (b) 2 [amount payable] to the prior allottee in respect of the Schedule I coal mine.Open in Lexace · Ask the AI about this section
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