Section 12 in Kerala Compensation For Tenants Improvements Act, 1958
12. Power to frame tables of maximum and minimum rates of compensation.
- The Government may prepare for the whole or any part of the State tables showing the maximum and minimum rates of compensation to be awarded under this Act for all or any class of improvements and when such tables have been published, the amount awarded as compensation under section 7, 8, 9 and 10 shall not ordinarily exceed such maximum rates not shall it in any case be less than such minimum rates.
