- The price payable by the cultivating tenant for the purchase of the right, title and interest of the landowner and the intermediaries, if any, shall be the aggregate of:(i)sixteen times the fair rent in respect of the holding or part thereof to which the purchase relates;(ii)the value of structures, wells and embankments of a permanent nature belonging to the landowner or the intermediaries, if any; and(iii)one-half of the value of timber trees belonging to the landowner or the intermediaries, if any:[Provided that where the aggregate of the value of structures, wells and embankments and one-half of the value of timber trees referred to in clauses (ii) and (iii) exceeds sixteen times the fair rent in respect of the holding or part thereof to which the purchase relates, such aggregate value shall, for the purpose of calculating the purchase price, be limited to sixteen times, such fair rent.] [Inserted by Act 35 of 1969.]Explanation. - For the purposes of this Section; where the rent is payable in kind, the money value of the rent shall be computed at the average of the prices of the commodity for the six years immediately preceding the year of determination of the purchase price, and, in calculating the average of the prices, the prices, if any, published under Section 43 may also be taken into account.
