Section 24(4) in The Gujarat Agricultural Lands Ceiling Act, 1960
(4)(a)In the case of land held as tenant, the apportionment of compensation as between the tenant and the landlord shall be on the following basis, that is to say-(i)two-thirds of the compensation shall be payable to the landlord and(ii)one third thereof to the tenant;(b)Subject to the provisions of sub-section (5) encumbrances created by the landlord or for which the landlord is liable, shall be paid out of the amount of compensation payable to the landlord and those created by the tenant or for which the tenant is liable shall be paid out of the amount of compensation payable to the tenant.
