Section 47 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
47.
(1)Where the State Government and the lessee of a mine do not come to agreement regarding the terms and conditions of the lease under sub-section (2) of Section 22 and in respect of ground rent payable by the lessee to the State Government under Section 24, the Collector shall make a reference to the Mines Tribunal appointed under Section 25 and forward the relevant papers to it.(2)The Mines Tribunal on receiving a reference from the Collector under sub-rule (1) shall issue notices to the Collector and the lessee fixing a date for the hearing of the reference.(3)On the date fixed for hearing, the Collector may be represented by an Officer subordinate to him not below the rank of a Naib-Tehsildar and the lessee may appear in person or through a duly authorised Agent. The Tribunal after taking such oral and documentary evidence as the parties may produce and after giving an opportunity to the parties of being heard, decide the dispute in accordance with the provisions of the Mines and Minerals (Development and Regulation) Act, 1948 (No. LIII of 1948), after taking into consideration the existing terms under the lease granted by the Intermediary before the date of vesting.(4)The decision of the Tribunal shall be final and will be binding upon the State Government and the lessee. If there is a difference of opinion between the Chairman and the Member of the Tribunal the matter shall be referred by the Chairman to the Judicial Commissioner whose decision shall be final.(5)The Tribunal shall follow the procedure laid down in the Code of Civil Procedure, 1908 (Act No. V of 1908).Chapter - VI Management of Land in Estate Acquired under the Act
