7B. [ Right to hold mela to vest in the State. [Substituted by Act 14 of 1974.]
- Where on any land deemed to be settled with the intermediary under Section 5, Section 6 or Section 7, a mela was being held by the intermediary at any time within three years of the date of vesting, the right to hold such mela on such land shall, with effect from the date of vesting, vest in the State and notwithstanding anything contained in any law, the State Government shall have and the intermediary shall not have the right to hold mela on such land:Provided that where any such mela on any such land has already been settled by the State Government with any outgoing intermediary on his foregoing the compensation payable to him under Section 32 and settlement is still subsisting, it shall not be disturbed till the expiry of the period of settlement.]
