Section 75 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
75. Mines Tribunal.
(1)Any Mines Tribunal appointed for the purposes of Sections 72, 74 and 76 shall consist of a Chairman who shall be a District Judge, and a member who shall be a mining expert, both of whom shall be appointed by the State Government.(2)In setting the terms and conditions of a lease by the State Government under Section 72, the Mines Tribunal shall have power to determine the extent of the property deemed to have been leased by the State Government.(3)The Tribunal shall follow such procedure as may be prescribed.(4)If there is a difference of opinion between the Chairman and the member in regard to any matter, it shall be referred by the Chairman to a Judge of High Court nominated by the Chief Justice in this behalf, and the decision of such Judge shall be binding on the Tribunal.
