(4)[ After the net income from royalties has been computed under subsections (2) and (3), the Compensation Officer shall proceed to determine the amount of compensation to be payable to the intermediary in accordance with the rates prescribed under sub-section (1) of Section 24.] [Substituted by Act 20 of 1954.](a)Where the amount of compensation can be fixed by agreement it shall be determined in accordance with such agreement;(b)Where no such agreement is reached within the prescribed period, the Compensation Officer shall refer the question of the determination of the amount of compensation of [a Mines Tribunal appointed under Section 12] [Substituted by Section 5 of Amdt. Act, 1970 (5 of 1970).][ x x x ] [Clause (c) and (d) omitted by Section 5 of Amdt. Act, 1970 (5 of 1970).](c)[ at the commencement of the proceeding before the Tribunal, the State Government and the [intermediary] [Clause (e) and (g) re-lettered as Clause (c), (d), and (e) by Section 5 of Amdt. Act, 1970 (5 of 1970).] shall state what in their respective opinion is a fair amount of compensation;](d)[ the Tribunal in giving its award shall have regard to the provisions of subsection (2) and (3) [x x x] [Clause (e) and (g) re-lettered as Clause (c), (d), and (e) by Section 5 of Amdt. Act, 1970 (5 of 1970).], and determine the amount of compensation to be payable to the [intermediary] [Substituted by Section 20(d)(i) of Amdt. Act, 1953 (20 of 1954].] at such rate which shall be not less than three and not more then twenty times of the net income from royalties as may appear to the tribunal to be fair and equitable;](e)[ every award made by the Tribunal under this sub-section shall be [final and shall be] [Clause (e) and (g) re-lettered as Clause (c), (d), and (e) by Section 5 of Amdt. Act, 1970 (5 of 1970).] communicated to the Compensation Officer who made the reference and thereupon he shall proceed to complete the compensation assessment-roll accordingly.]
