Section 74 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
74. Buildings and lands appurtenant to mines.
- Where by virtue of Section 72 or Section 73, any lease of mines and minerals comprised in any property vesting in the State under this Act is deemed to be given by the State Government, all buildings and lands not included in such lease, whether comprised in that or any other property vesting in the State by the operation of this Act, and are in the use and occupation of the lessee for purposes connected with the working or extraction of the mines and minerals comprised in the lease, including the lands upon which any works, machinery, tramways or sidings appertaining to the mines are situate, shall be deemed to have been leased by the State Government to that lessee with effect from the date of vesting, and the lessee shall be entitled to retain possession of all such buildings and lands subject to the payment of such fair and equitable ground rent as may be agreed upon between the State Government and the lessee, or in default of agreement, as may be fixed by a Mines Tribunal appointed under Section 75.
