Section 20 in The Orissa Estates Abolition Rules, 1952
20. Reference of the question of determination of compensation payable for mines and minerals to Tribunal under Section 30(5)(c).
- Where no agreement is reached between the Compensation Officer and the Intermediary as to the amount of compensation payable to the latter for mines and minerals within a period of three months from the date on which the amount of the net income from royalties computed under Sub-secs. (2) and (3) of Section 30 have been communicated to him, the Compensation Officer shall refer the question of determination of the amount to the Tribunal appointed for the purpose under the said Section.
