Section 10(2) in The Orissa Estates Abolition Act, 1951
(2)The terms and conditions of the said lease shall be such as may be agreed upon between the State Government and the Intermediary or in default of agreement, as may be settled by a mines Tribunal appointed under Section 13 :Provided that all such terms and conditions shall be in accordance with the Provisions of any Central Act for the time being in force regulating the grant of new mining leases.
