(3)In determining the amount, the authorised officer shall be guided by the provisions of the scheme made by any Court for the administration of any temple, and the decisions of the High Court and other courts recorded before the appointed day in relation to the hereditary right and privileges of persons having any interest in the income from the endowment and registered trusts; but in no case shall the amount determined exceed two and half times the average annual income which the authorised officer is of opinion such aggrieved person was receiving or collecting during the 12 years commencing from the calendar year 1958 and ending on the 31st day of December 1969, increased by a sum equal to fifteen per cent of the average annual income in consideration of the compulsory nature of the acquisition.
