Section 10(1) in The Orissa Estates Abolition Act, 1951
(1)With effect from the date of vesting all such mines comprised in the estate as were operation at the commencement of this Act and were being worked directly by the Commencement of this Act and were being worked directly by the Intermediary shall, notwithstanding anything contained in this Act, be deemed to have been leased by the State Government to the intermediary and such Intermediary shall be entitled to retain possession of those mines as a lessee thereof.
