Section 47(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(1)Where the State Government and the lessee of a mine do not come to agreement regarding the terms and conditions of the lease under sub-section (2) of Section 22 and in respect of ground rent payable by the lessee to the State Government under Section 24, the Collector shall make a reference to the Mines Tribunal appointed under Section 25 and forward the relevant papers to it.
