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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

NCT Delhi - Subsection

Section 6B(4) in The Delhi Land Reforms Rules, 1954

(4)Compensation to be paid by all sub-tenants i.e. by persons belonging to parts (13) to (17) of the tenure register, when they are declared as Bhumidhars under Section 13, shall be twenty times their newly declared land revenue in column 11 of the tenure register. But in this case the amount of compensation shall be distributed between the proprietor and the land holder in proportions detailed in Clause (b) of sub-section (3) of Section 14. The proportion of distribution shall depend on the class of tenure to which the immediate land holder of the sub-tenant belongs, so that in each case the proprietor gets the multiple that would be due to him from that class of tenure holder and the balance goes to the land holder. Thus the distribution will be as follows:
Where landholder is a tenant with a right oftransfer by sale i.e. belongs to part 3 and 4 of the tenureregister. Where landholder has permanent and heritablerights, i.e. belongs to parts 7, 8 and 10 of the tenure register. Where landholder is a non-occupancy tenant i.e.belongs to parts 6, 9 and 11 of the of the tenure register.
(i) Compensation to the proprietor 4. 8 16
(ii) Compensation to the landholder 16. 12 4
The amount of compensation thus distributed will be entered in columns 13-A and 13-B of the tenure register by the Revenue Assistant.Example - If in example 3 under Clause (1) of sub-rule (2) of the sub-tenant holds the land from say an ordinary occupancy tenant belonging to part (8) of the tenure register, his compensation will be 4 x 20 i.e. Rs. 80 and out of this Rs. 32 will go to the proprietor and Rs. 48 to the occupancy tenant.