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Amendments in the Order of the Government of India in the Ministry of Coal vide S.O. No. 2101 dated 9th September, 1993- (Ministry of Coal) (19 Jun 2023)

MANU/COAL/0021/2023

Mines and Minerals

In exercise of the powers conferred by sub-section (1) of section 11 of the Coal Bearing Areas (Acquisition and Development) Act, 1957 (20 of 1957), and in supersession of the amendment notification u/s 11(1) of CBA (A&D) Act, 1957 issued vide Ministry of Coal's letter no. 43022/01/2023-LA&IR dated 22nd February 2023, the Central Government hereby make the following amendments in the Order of the Government of India in the Ministry of Coal vide S.O. No. 2101 dated 9th September, 1993, published in the Gazette of India on dated 9th October, 1993 :-

2. In the said Order, after terms and condition number (v), the following terms and condition shall be inserted, namely : -

"(vi) Notwithstanding clause (iv), the Government company may grant the said part of land as specified in clause (vii) out of the total land so vested, on lease to any other person in accordance with the Policy Guidelines for use of land acquired under the Coal Bearing Areas (Acquisition and Development) Act, 1957 issued by Government of India in the Ministry of Coal vide OM No. 43022/1/2020-LAIR, dated 22nd April, 2022.

(vii) The total 66.39 hectares or 164.06 acres (approximately) land was vested to the said Government company vide above Order dated 9th October 1993. As per notification S.O. No. 2419 issued under section 9(1) of CBA (A&D) Act, 1957 and published in the Gazette of India, Part II, Section 3, Sub-section (ii) dated 19th September, 1993 the 66.39 hectares or 164.06 acres of land was acquired in village Chargaon, Patwari Circle No. 28, Tahsil Bhadrawati, District - Chandrapur, Maharashtra, out of which 4.59 hectares or 11.341 acres (plot numbers 75, 80, 81) of land can be used for installation of Bulk Loading Emulsion (BLE) plant by M/s. Indian Oil Corporation Ltd. (IOCL), subject to fulfilment of the terms and conditions mentioned in the Policy Guidelines".

Tags : AMENDMENTS   LAND   VESTING OF  

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