(2)The compensation payable to the landowner and intermediaries under Sub-section (1) shall be the aggregate of:-(a)sixteen times the fair rent of the holding or part thereof, the right, title and interest in respect of which have vested in the Government;(b)the value of structures, wells and embankments of a permanent nature belonging to the landowner and the intermediaries, if any; and(c)one-half of the value of timber trees belonging to the landowner and the intermediaries, if any:Provided that where the aggregate of the value of structures, wells and embankments and one-half of the value of the timber trees referred to in clauses (b) and (c) exceeds sixteen times the fair rent in respect of the holding or part thereof, as the case may be, such aggregate value shall, for the purpose of calculating the compensation under this Sub-section, be limited to sixteen times such fair rent.Explanation I. - For the purposes of this Section and Section 72 D, "fair rent" means the fair rent under this Act as amended by the Kerala Land Reforms (Amendment) Act, 1969.Explanation II. - For the purposes of this Section, where the rent is payable in kind, the money value of the rent shall be commuted at the average of the prices of the commodity for the six years immediately preceding the year in which the right, title and interest of the land owner and the intermediaries have vested in the Government, and in calculating the average of the prices, the prices, if any, published under Section 43 may also be taken into account.
