Section 30 in West Bengal Estates Acquisition Act, 1953
30. Provision for lands comprised in works, buildings, etc.
Where any land is deemed to have been leased by the State Government to an intermediary under section 28 or where a lease is deemed to have been granted by the State Government under section 29 to the holder of a subsisting lease, any land not included in such lease, which vests in the State by the operation of this Act and is in the use or occupation of the lessee for purposes connected with the working of any mine or the extraction of any minerals, including the land comprised in any works, buildings, machinery, tramways, siding, roads, streets or thoroughfares, connected with such purpose, shall be deemed to have been included in such lease with effect from the date of vesting [subject to the payment of rent at the rate of rupees forty-five per 0.4047 hectare per annum unless a different amount is agreed upon between the State Government and the intermediary or the lessee] [Substituted by Section 3 of the West Bengal Estates Acquisition (Amendment) Act, 1977 (West Bengal Act No. 35 of 1977) for the words "subject to the payment of such fair and equitable rent as may be agreed upon between the State Government and the intermediary or the lessee, or in default of agreement, as may be fixed by the Mines Tribunal."].
