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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa Estates Abolition Act, 1951

(2)In settling the terms and conditions of a lease by the State Government under Section 10 the Mines Tribunal shall have power to determine the extent of the property deemed to have been leased by the State Government and in so doing shall have due regard to the reasonable requirements for the future development of the lessee's mining concern.