Section 11(3) in The Orissa Estates Abolition Act, 1951
(3)The holder of any such lease of mines and minerals as is referred to in Sub-section (1) shall not be entitled to claim any damages from the out-going Intermediary on the ground that the terms of the lease executed by such Intermediary in respect of the said mines and minerals have become incapable of fulfilment by the operation of this Act.
