Section 3(1) in The Land Acquisition (Mines) Act, 1885
(1)When the appropriate Government makes a declaration under section 6 of the Land Acquisition Act, 18704 (10 of 1870); that land is needed for a public purpose or for a Company, 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, except only such parts of the mines or minerals as it may be necessary to dig or carry away or use in the construction of the work for the purpose of which the land is being acquired, are not needed.
