Section 17(6) in Gujarat Minor Mineral Concession Rules, 2010
(6)On the cancellation of the lease under sub-rule (5), the area under the lease shall be resumed by the Government and the lessee shall be paid such compensation, for the investment made for the development of mining area only and not for the land and mineral, as may be cancel mined by an officer appointed by the Government for the purpose. For the purpose of assessing the amount of compensation, the officer so appointed shall cancel mine the compensation in accordance with the provisions of the Land Acquisition Act, 1894.
