Section 26 in The Pepsu Tenancy and Agricultural Lands Act, 1955
26. Principles of compensation for acquisition of proprietary rights.
(1)Where any person has acquired proprietary rights in respect of any land under this Chapter he shall be liable to pay to the landowner from whom such rights have been acquired compensation at the rate of ninety times the land revenue (including rates and cesses) payable for such land or two hundred rupees per acre, whichever is less.(2)The compensation payable under this section shall be determined by the prescribed authority who shall specify the person or persons to whom the compensation shall be paid.(3)If there is any dispute as to the person or persons who are entitled to the payment of compensation, the prescribed authority shall decide the dispute and if the prescribed authority finds that more than one person are entitled to compensation it shall apportion the amount thereof among such persons.
