Section 72 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
72. Mines worked by the proprietor.
(1)With effect from the date of vesting all mines comprised in any property vesting in the State under this Act as were in operation on the date immediately proceeding the said date and were being worked directly by the proprietor shall be deemed to have been leased by the State Government to the proprietor, and such proprietor shall be entitled to retain possession of those mines as a lessee thereof.(2)The terms and conditions of the said lease by the State Government shall be such as may be agreed upon between the State Government and the proprietor or, in default of agreement, as may be settled by a Mines Tribunal appointed under Section 75 :Provided that all such terms and conditions shall be in accordance with the provisions of any Central Act for the time being in force regulating the grant of new mining leases.
