Section 20 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
20. Compensation statement.
(1)For purposes of assessment and payment of compensation for acquisition of rights, title and interest of the intermediary the Compensation Officer shall prepare a compensation statement showing-(a)the name or names of the intermediary;(b)rental income of the intermediary from the notified land; and(c)such other particulars as may be prescribed.(2)The rental income shall consist of the rent payable by the tenant-(a)in cash; or(b)where the rent is not payable in cash the cash value of rent payable as commuted and determined under Section 10.
