Section 28 in West Bengal Estates Acquisition Act, 1953
28. Right of intermediaries directly working mines.
So much of the land [ xxx ] [The words "and brackets (including sub-soil rights therein)" omitted by Section 14(1) of the West Bengal Estates Acquisition (Amendment) Act, 1961 (West Bengal Act No. 9 of 1961).] in a notified area held by an intermediary immediately before the date of vesting [(including sub-soil rights therein, but excluding rights in hats and bazars not in the Khas possession of the intermediary and lands comprising forests, if any)] [Inserted by Section 14(2) of the West Bengal Estates Acquisition (Amendment) Act, 1961 (West Bengal Act No. 9 of 1961)] as was comprised in or as appertained to any mine which was being directly worked by him immediately before such date shall with effect from such date be deemed to have been leased by the State Government to such intermediary. The terms and conditions of such lease shall be as agreed upon between him and the State Government, or in default of agreement as may be settled by the Mines Tribunal:Provided that all such terms and conditions shall be consistent with the provisions of any Central Act for the time being in force relating to the grant of mining leases.
