The Land Acquisition (Mines) Act, 1885

[Act No. 18 of 18851]

[16th October, 1885.]

Contents:
Title	The Land Acquisition (Mines) Act, 1885
Sections:	Particulars:
1.	Short title and local extent
2.	Saving for mineral rights of the Government
3.	Declaration that mines are not needed
4.	Notice to be given before working mines lying under land
5.	Power to prevent or restrict working
6.	Mode of determining persons interested and amount of compensation
7.	If appropriate Government does not offer to pay compensation, mines may be worked in a proper manner
8.	Mining communications
9.	Appropriate Government to pay compensation for injury done to mines
10.	and also for injury arising from any airway or other work
11.	Power to officer of appropriate Government to enter and inspect the working of mines
12.	Penalty for refusal to allow inspection
13.	If mines worked contrary to provisions of this Act, appropriate Government may require means to be adopted for safety of land acquired
14.	Construction of Act when land acquired has been transferred to a local authority or Company
15.	[Repealed.]
16.	Definition of local authority and Company
17.	This Act to be read with Land Acquisition Act, 1870