Section 6(3) in The West Bengal Land Development And Planning Act, 1948
(3)[ When the State Government makes a declaration under sub-section (1) or sub-section (1a), it may, if it thinks fit, insert in the declaration a statement that the mines of coal, iron-stone, slate or other minerals lying under the land or any particular portion of the land are not needed for the purpose for which the land is being acquired.] [Sub-Section (3) inserted by W.B. Act 23 of 1955.]
