Section 6B(2) in The Delhi Land Reforms Rules, 1954
(2)The compensation payable by the occupancy tenants under Section 5 of the Punjab Tenancy Act, 1887 and by the Pattadars Dawami or Istamrari with right of transfer by sale i.e. by persons belonging to parts 3 and 4 of the tenure register shall be four times the new land revenue calculated under Clause (1) above. This shall be entered in column 13-A of the tenure register.(b)Bhumidhars declared as such under Section 13. - (1) The land revenue payable by tenants-in-chief or sub-tenants enumerated in sub-section (1) of Section 13 i.e. of persons belonging to parts 6 to 12, tenants, and parts 13 to 17, sub-tenants, of the tenure register shall be calculated in accordance with the principles laid down in Section 14. The general principle is that the new land revenue shall be half of the amount of rent payable or deemed to be payable by the tenant or the sub-tenant in the year immediately before the commencement of the Act for the plots under declaration. Where the plots concerned are part of a holding, the proportionate rent of the part under declaration shall be calculated on the basis of valuations at the prevailing village rate of rent with due regard to the class of soil on the same principle as given in Clause (1) of sub-rule (a). Where the plots under declaration belong to a rent-free grantee or grantees at favourable rate of rent deemed to be payable in the year before the commencement of the Act shall be the rent at the prevailing village rate of rent with due regard to the class of soil. The rent payable in the year immediately before the commencement of the Act, so calculated shall be entered in column 8 of the tenure register. The new land revenue calculated according to the general principle mentioned above shall be 50 percent of the rent so calculated. But this new land revenue shall be subject to a maximum and a minimum. The amount so found shall be compared with the former land revenue of the plots under declaration as entered in column 9 of the tenure register. Where the new land revenue is greater than twice the former land revenue, it shall be reduced to the latter amount i.e. to an amount equal to twice the former land revenue. Where the new land revenue is less than the former land revenue, it shall be raised to an amount equal to the former land revenue. The new land revenue shall be entered in column 11 of the tenure register.Example 1 - Suppose that the rent of a non-occupancy tenant in the year immediately before the commencement of the Act was Rs. 6 and the land revenue of the plots concerned in that year was Rs. 2 His new land revenue will be half of Rs. 6 i.e. Rs. 3. It will be declared as Rs. 3 as this amount is neither greater than twice the former land revenue nor less than the former land revenue.Example 2 - Suppose in the above example, the tenant is an occupancy tenant and the former land revenue was Rs. 4 and not Rs. 2. In that cases half the rent would be Rs. 3 which is less than the former land revenue. Therefore, the new land revenue Rs. 3 will be raised to Rs. 4.Example 3 - Suppose that the rent of a sub-tenant is Rs. 14 and the former land revenue was Rs. 2. Here half the rent i.e. Rs. 7 is greater than twice the former land revenue. Therefore the new land revenue will be obtained by reducing Rs. 7 to Rs. 4.
