Section 3(2) in The Land Acquisition (Mines) Act, 1885
(2)When a statement as aforesaid has not been inserted in the declaration made in respect of any land under section 6 of the Land Acquisition Act, 18704 (10 of 1870), and the Collector is of opinion that the provisions of this Act ought to be applied to the land, he may abstain from tendering compensation under section 11 of the said Land Acquisition Act in respect of the mines, and may-(a)when he makes an award under section 145 of that Act, insert such a statement in this award;(b)when he makes a reference to the Court under section 156 of that Act, insert such a statement in his reference; or(c)when he takes possession of the land under section 177 of that Act, publish such a statement in such manner as the appropriate Government may, from time to time, prescribe.
