- Where a suit for damages is filed by a Government lessee with or without ejectment under section 151(1), the rate of damages shall be in the discretion of the Court concerned but 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 unauthorised occupation, unless for the reasons to be recorded, the Court otherwise directs.Chapter-XI Assessment of Land Revenue
