Section 6(2) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
(2)In respect of the land for which the inamdar, kabiz-e-kadim, permanent tenant or tenant is liable under sub-section (1) for the payment of land revenue, -(a)the inamdar or, as the case may be, the kabiz-e-kadim, shall be liable to pay an occupancy price equal to six times the amount of the full assessment of the land,(b)the permanent tenant shall be liable to pay an occupancy price equal to eight times the amount of the full assessment of the land, and(c)the tenant shall be liable to pay an occupancy price equal to twelve times the full assessment of the land, to the State Government within the prescribed period either in lump sum or by such instalments as may be prescribed.
