Section 111(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Where in pursuance of the additional condition mentioned in sub-section (1) of Section 108, any lease of mines or minerals is terminated by the State Government, the lessee shall be entitled to such compensation from State Government for the premature termination of the lease as may be agreed upon between the State Government and the holder of the lease or in default of agreement, as may be determined by a Mines, Tribunal appointed under Section 110.
