Section 76 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
76. Compensation for premature termination of lease of mines and minerals.
(1)Where in pursuance of the additional condition mentioned in sub-section (2) of Section 73, any lease of mines and minerals is terminated by the State Government, the lessee shall be entitled to such compensation from the State Government for 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 Mines Tribunal appointed under Section 75.(2)In determining the compensation payable under sub-section (1), the Tribunal shall, among other things, have regard to the genuineness of the transaction, and the period for which the lease has been in force.
