(3)The price payable in respect of lands granted for cultivation of plantation crops shall be the market value of such land to be determined by the Deputy Commissioner subject to a minimum of [five thousand] [Substituted for the words 'one thousand two hundred and fifty' by Notification No. RD 95 TRR 94(2), dated 31-10-2001, w.e.f. 1-2-2001] rupees per hectare:Provided that where the market value is lower than the minimum prescribed in Rules 1(1) and (3), it shall be competent to the granting authority to grant the land on collection of market value:[Provided further that in respect of lands granted [for coffee, tea, cardamom or rubber cultivation] [Second proviso inserted by GSk 424, dated 22-12-1971, w.e.f. 30-12-1971.] to persons belonging to Scheduled Castes and Scheduled Tribes, who are members of a Co-operative Society which grants loan to its members, for cultivation of plantation crops, tne price payable for such land shall be recovered at the time the lands are confirmed in their favour:][Provided further that where a person who owns [coffee, tea, cardamom or rubber lands] [Third proviso inserted by GSR 12, dated 28-12-1971, w.e.f. 6-1-1972.] not exceeding ten acres in extent or a person who does not own any lands applies for lands [for growing coffee, tea, cardamom or rubber] [Substituted for the words 'for groy/ing coffee' by GSR 294, dated 31-8-1976, w.e.f. 9-9-1976.] he may be granted lands upto five acres or an extent required to (sic......)]
