Section 9(2) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(2)[Every declaration] [Substituted by Act 54 of 1971, Section 3, for "The declaration"] shall be published in the Official Gazette and-(a)in any case where land is to be acquired, shall state the district or other territorial division in which the land is situate and its approximate area ; and, where a plan shall have been made of the land, the place where such plan may be inspected;(b)in any case where rights in or over such land are to be acquired, shall state the nature and extent of the rights in addition to the matters relating to the land specified' in clause (a) and a copy of every such declaration shall be sent to the State Government concerned.
