Section 115BB in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115BB. [ [Substituted by Notification No. 1950/I-A-2006-D-60, dated 21.03.1966.]
(1)The Assistant Collector in charge of the sub-division shall be the authority by which the compensation to be paid under Section 117, shall be assessed and paid :Provided that in determining the compensation to be paid under Section 117, the [Gaon Sabha] or the local authority concerned or its representative shall be given an opportunity of being heard.(2)In determining the amount of compensation, due on account of development, the Assistant Collector in charge of the sub-division shall have regard-(a)to the amount by which the value of land is increased by the work;(b)to the condition of such work and the probable duration of its effect;(c)to the labour and capital required to the making of such work allowing for-(i)any advantage allowed to the [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] or the local authority by the Government in consideration of the work;(ii)any assistance given to the [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] or the local authority by the State Government in money, material or labour; and(iii)in the case of reclamation or of the conversion of unirrigated to irrigated land, the length of time during which the Gaon Sabha or the local authority has had the benefit of the development work.(3)The order of the Assistant Collector in charge of the sub-division shall be appealable to the [Commissioner] [Substituted by Notification No. 315-R(4)/I-A-1042-1955, dated 20.02.1957.] within thirty days of the date of the passing of the original order.]
