Section 7(2) in Coal Mines Labour Welfare Fund Act, 1947
(2)Before any person occupies any such accommodation he shall be furnished with a copy of the conditions referred to in sub-section (1), and if he so desire the said conditions shall be read over to him in a language which he understands, and the Housing Board shall cause to be published in such manner as it thinks best adapted for informing the persons concerned any changes which may from time to time be made in the said conditions.
