Section 10(1) in The Punjab Land Reforms Act, 1972
(1)The Collector or the officer authorised by the State Government in this behalf shall determine the amount to be paid for the land which has vested in the State Government under section 8, in accordance with the principle hereinafter set out, that is to say -(i)for the first three hectares of land, twelve times the fair rent, subject to a maximum of five thousand rupees per hectare;(ii)for the next three hectares of land, nine times the fair rent subject to a maximum of three thousand seven hundred and fifty rupees per hectare; and(iii)for the remaining land, six times the fair rent, subject to a maximum of two thousand and five hundred rupees per hectare.Explanation. - For the purpose of this sub-section, 'fair rent' shall mean the value of one-fifth of the gross produce of the land determined in the prescribed manner by the Collector or the officer authorised in this behalf by the State Government.
