Section 9(1) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(1)Declaration of acquisition.When the Central Government is satisfied, after considering the report, if any, made under section 8 that any land or any rights in or over such land should be acquired, a declaration shall be made by it to that effect [and different declarations may be made from time to time in respect of different parcels of any land, or of rights in or over such land, covered by the same notification under sub-section (1) of section 7, irrespective of whether one report or different reports has or have been made (wherever required) under sub-section (2) of section 8] [Inserted by Act 54 of 1971, Section 3]:[Provided that no declaration in respect of any particular land, or rights in or over such land, covered by a notification under sub-section (1) of section 7, issued after the commencement of the Coal Bearing Areas (Acquisition and Development) Amendment and Validation Act, 1971, shall be made after the expiry of three years from the date of the said notification.Provided further that, where a declaration] [ Substituted by Act 54 of 1971, Section 3, for certain words.] relates to any land or to any rights in or over land belonging to a State Government which has orhave not been leased out, no such declaration shall be made except after previous consultation with the State Government.
