- In a suit for damages filed under section 134(1) and in proceedings referred to in section 136(1), the rate of damages shall be in the discretion of the court or the revenue officer concerned, but the amount of damages shall not be less than the amount equal to five percent of the amount calculated as per the circle rate fixed by the Collector and applicable to the land in dispute for each year of the unauthorized occupation, unless for reasons to be recorded, the Court or the revenue officer directs otherwise.Rent
