Section 54 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
54. Amount of compensation.
- The amount payable as compensation to an intermediary in respect of his interest in the mahals to which the Compensation Assessment Roll relates shall except where the interest of the intermediary therein is held by a thekedar or where the intermediary is a thekedar, be eight times the net assets mentioned in the Roll.
