Section 108(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)The holder of any such lease of mines and minerals as is refereed to in sub-section (1) shall not be entitled to claim any damages from the outgoing intermediary on the ground that the terms of the lease executed by such intermediary in respect of the said mines and minerals have become incapable of fulfilment by the operation of this Act.
