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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(1) in The Orissa Estates Abolition Act, 1951

(1)Any Mines Tribunal appointed for the purposes of Sections 10,12 and 36 shall consist of a Chairman who shall be a District judge and a member who shall be a mining expert, and subject to the approval of the Central Government they shall be appointed by the State Government.