(2)The terms and conditions of the said lease by the State Government shall be such as may be agreed upon between the State Government and the [intermediary] [Substituted by Act 20 of 1954.] or in [the absence] [Substituted by Act 20 of 1954.] of agreement as may be settled by a Mines Tribunal appointed under Section 12: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.
