Section 15 in Malabar Compensation for Tenants Improvements Act, 1899
15. Power to prepare tables of prices of products, the cost of cultivating paddy, planting, protecting and maintaining trees and plants.
(1)For the purpose of determining the amount of compensation to be awarded under this Act, the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may prepare tables [for any local area] [Substituted for the words 'for the whole or any part of the Malabar district' by section 46(v) of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), which came into force on the l5th March 1952.] showing all or any of the following matters:-(a)the price of coconuts, areca nuts, [oranges, cashew nuts, graft mangoes, tamarind] [Inserted by section 46(vi)(b) section 46(v) of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), which came into force on the 15th March 1952.], pepper and paddy;(b)the cost of-(i)cultivating and harvesting a crop of paddy;(ii)planting, protecting and maintaining a coconut tree, an areca nut tree, a jack tree, an orange tree, a cashew nut tree, a graft mango tree, a tamarind tree and a pepper vine until the tree or vine is in bearing;(iii)protecting and maintaining a coconut tree, an areca nut tree, a jack tree [an orange tree, a cashew nut tree, a graft mango tree, a tamarind tree] [Inserted by section 46(vi)(b), of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), which came into force on the 15th March 1952.] and a pepper vine for one year when in bearing.(2)The tables prepared under this section shall, on publication, be receivable in evidence, and the rates and amounts therein specified shall be presumed to be the proper rates and amounts until the contrary is proved:Provided that, in so far as such tables prescribe prices of products, the presumption shall not be rebuttable except by proof of the average price as provided in section 16.
