Section 73(3) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(3)The holder of any such lease of mines and minerals as is referred to in sub-section (1) shall not be entitled to claim any damages from the outgoing proprietor on the ground that the terms of the lease executed by such proprietor in respect of the said mines and minerals have become incapable of fulfilment by the operation of this Act.
