Section 31 in West Bengal Estates Acquisition Act, 1953
31. Compensation Officer to prepare Compensation Assessment Roll for mines and minerals for three classes of intermediaries.
(1) The Compensation Officer shall [ xxx ] [The words, in respect of any notified area, omitted by Section 17(1) of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960).] prepare in the prescribed form and in the prescribed manner a Compensation Assessment Roll showing the compensation payable for mines and minerals(a)to every intermediary in whose land [not being land deemed to have been leased under section 28 or land included in a lease referred to in section 29] there is, in the opinion of the State Government, reason to believe that there are minerals not yet prospected or developed or partially prospected and developed and then abandoned;(b)to every intermediary to whom any land is deemed to have been leased under section 28;(c)to every intermediary, who granted a lease of mines and minerals and such lease was subsisting immediately before the date of vesting.[ xxx ] [Sub-section (2) omitted by Section 17(2) of the West Bengal Estates Acquisition (Amendment) Act. 1960 (West Bengal Act No. 17 of 1960).]
