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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(4)(d) in The Orissa Estates Abolition Act, 1951

(d)
(i)at the commencement of the proceedings before the Tribunal the intermediary shall state what in his opinion is the fair amount of compensation;
(ii)the tribunal in giving its award shall have regard to the provisions of Sub-sections (2) and (3) and to the opinion of the mining expert, with regard to the extent of the mining operations carried on and of the minerals obtained, and determine the amount of compensation to be payable to the Intermediary in accordance with the principle laid down in Clause (a) ;
(iii)every award made by the Tribunal under this sub-section shall be communicated to the Compensation Officer who made the reference and thereupon he shall proceed to complete the Compensation Assessment Roll accordingly.]