Section 31 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
31. Presumption that minerals belong to Government
When, in any proceedings taken under this Act, or in consequence of anything done under the act, a question arises as to whether any mineral is the property of Government; such mineral shall be presumed to be the property of Government until the contrary is proved.
