Section 240E in The U.P. Zamindari Abolition and Land Reforms Act, 1950
240E. Compensation to the land-holder or an adhivasi.
- The amount payable as compensation to the land-holder under Section 240-C shall-(1)where such land-holder or his predecessor-in-interest was a bhumidhar referred to in Clause (a) of sub-section (1) of Section 18, be-(a)an amount equal to ten times the rent referred to in Clause (b) of Section 240-D plus;(b)the compensation and the rehabilitation grant, if any, payable to him in accordance with the provisions of Chapters III to V;(2)where such land-holder was, on the date immediately preceding the date of vesting a fixed rate tenant or a person referred to in sub-clause (ii) of Clause (b) of Section 240-D an amount equal to twenty times the rent referred to in Clause (b) of the said section;(3)where such land-holder was, on the date immediately preceding the appointed date, a bhumidhar other than a bhumidhar referred to in Clauses (1) and (2) an amount equal to-(a)ten times the rent referred to in Clause (b) of Section 240-D; and(b)ten times the rent referred to in Clause (c) of the said section;(4)where such land-holder or his predecessor-in-interest was, on the date immediately preceding the appointed date, a person referred to in sub-clause (iii) of Clause (b) of Section 240-D an amount equal to ten times the rent referred to in Clause (b) of Section 240-D :Provided always that where the amount to be paid under sub-clause (a) of Clause (3) or Clause (4) is less than the amount equal to five times the rent payable for such land by the tenant thereof on the date immediately preceding the date of vesting the amount to be paid shall be equal to five times the said rent.
