Section 3 in Telangana Mining Settlements Act, 1956
3. Declaration of area as Mining Settlement.
(1)Whenever it appears to the Government that it is necessary to provide for the control, sanitation and housing for workers of any area within which persons employed in a mine reside and for the prevention in such area of the outbreak and spread of epidemic diseases, the Government may, by notification, published in the Official Gazette and in such other manner, if any, as it may determine intimate its intention to declare such area to be a Mining Settlement for the purposes of this Act.(2)The Government shall consider any objection or suggestion in regard to the intended declaration which may be submitted to it in writing by any person within a period to be specified in this behalf in the notification issued under sub-section (1) and may then declare the said area or any portion thereof, to be, for the purposes of this Act, a Mining Settlement.(3)Every notification issued under this section shall define the limits of the area to which it relates.(4)The Government may, by a like notification, include or exclude any area in or from a Mining Settlement.The Mines Board of Health
