Section 13(5) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(5)Where in the Central Provinces and the merged territories, in an estate or mahal, proprietary rights are held by under-tenures, such as protected thekedar or other thekedar or a protected headman, the Compensation Officer shall apportion the total amount of compensation between the various claimants having regard to-(a)the premium, if any, paid at the commencement of the theka or the lease;(b)the terms and conditions of the theka or the under-tenure;(c)loss, if any, caused to the thekedar as a result of the determination of the theka;(d)the gross assets and the net assets of the estate or mahal under the theka or under-tenure;(e)the amount payable annually by the thekedar;(f)the fact that the total rights of the intermediary are being acquired and that those rights were held by him in perpetuity while the rights of the thekedar are of a limited character; and(g)such other matters as may be prescribed.
