Section 6 in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
6. Rights of landlords in Shamilat to vest in occupancy tenants.
(1)Where the rights of a landlord in respect of any land have vested in an occupancy tenant under section 3, then, notwithstanding anything to the contrary contained in any law, custom or usage for the time being in force, the right, title and interest of the landlord in the share in the Shamilat in proportion to that land shall also, as from the appointed day, be extinguished and such right, title and interest in that share shall vest in the occupancy tenant free from all encumbrances, if any, created therein by the landlord; and the occupancy tenant shall be liable to pay land revenue, if any, in respect of that share.(2)The amount of compensation payable to the landlord for the extinguishment of his right, title and interest in any share under sub-section (1) shall be twelve times the land revenue including rates and cesses payable in respect of that share :Provided that in any case where the Shamilat is not liable to the payment of land revenue, the land revenue in respect thereof shall, for the purposes of this sub-section, be deemed to be assessed at the lowest rate prevalent in the village in respect of barani land and the amount of compensation shall be six times the land revenue so assessed.
