Section 11(1) in The Orissa Estates Abolition Act, 1951
(1)Notwithstanding anything contained in the Act, where immediately before the date of vesting of the estate there is a subsisting lease of mines or minerals comprised in the estate or any part thereof, the whole or that part of the estate comprised in such lease shall, with effect from the date of vesting, be deemed to have been leased by the State Government to the holder of the said subsisting lease for the remainder of the term of that lease, and such holder shall be entitled to remain possession of the lease-hold property.
