Section 30(4) in The Orissa Estates Abolition Act, 1951
(4)[ (a) After the net income from royalties has been computed under Sub-sections (2) and (3) the Compensation Officer shall calculate the compensation in accordance with the table contained in Subsection (1) of Section 28 as if the net income referred to in the said table had been the aggregate of the net income calculated in respect of the estate under Section 27 and the net income calculated under the sub-sections aforesaid :(b)where the amount of compensation calculated under the foregoing clause is agreed to, it shall be determined in accordance with the said clause.(c)(i)where no such agreement is reached within the prescribed period the Compensation Officer shall refer the question of determination of the amount of compensation to a Tribunal to be appointed by the State Government in this behalf -(ii)the Tribunal shall consist of a District judge who shall be assisted by a mining expert to be nominated by the State Government;(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.][The Tribunal, if any appointed prior to 30th June, 1956, snail be deemed to be a Tribunal appointed under Sub-Section (4) as amended by the Orissa Estates Abolition (Amendment) Act, 1956.] [Transitory Provision of Orissa Act 15 of 1956.]
