Section 3(3) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
(3)The State Government shall be liable to pay, and the landowners whose rights have been extinguished under sub-section (1) of this section shall be entitled to receive the amount in lieu thereof at the following rates: -(i)for the land reserved for grazing and other common purposes under clause (a) of sub-section (1) of section 8, five times the annual land revenue including rates and cesses chargeable thereon; and(ii)for the remaining land, fifteen times the annual land revenue including rates and cesses chargeable thereon:Provided that where the land vested in the State Government under this Act is not assessed to land revenue, the same shall be construed to be assessed as on similar land in the estate and if not available in the estate then in the adjoining estate or estates, as the case may be.
