Section 36 in The Orissa Estates Abolition Act, 1951
36. Determination of Compensation for premature termination of lease of mines and minerals.
(1)Wherein pursuance of the additional condition mentioned in Sub-Section (2) of Section 11 any lease of mines or minerals in terminated by the State Government, the lessee shall be entitled to such compensation from the State Government for the premature termination of the lease as may be agreed upon between the State Government and the holder of the lease or in default of agreement as may be determined by a Tribunal appointed under Section 13.(2)In determining the compensation payable under Sub-Section (1), the Tribunal shall among other things, have regard to the genuiness of the transaction and the period for which the lease has been in force.Chapter-VI Payment of Compensation
