Section 72(1) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(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.
