Section 11 in The U.P. Government Estates Thekedari Abolition Act, 1958
11. Amount of compensation.
- The amount payable as compensation to the lessee shall be determined in accordance with the following formula:"N.I. x R.P." = Compensation"N.I." means net income as determined under Section 10, and"R.P." means the remainder of the period of the lease to be computed in full years from the beginning of the agricultural year in which the determination takes effect, and portions of the year shall be ignored:Provided that R. P. shall in no case exceed five:Provided further that where the term originally granted in any lease has expired before the commencement of this Act and the lease is-(a)holding over from year to year, R.P. shall be equal to one; and(b)holding under any fresh term under or in accordance with the lease, R.P. shall be equal to the remainder of the full years of such term subject, however, to a maximum of five.
