Section 33(2) in Saurashtra Land Reforms Act, 1951
(2)[Subject to the provisions of section 35-A, in addition to the compensation paid] [These words were substituted for the words 'In addition to the compensation paid', by Saurashtra Act No. II of 1954.] by the tenant in respect of the holding, the Government shall pay to the Girasdar as compensation every year for fifteen years an amount equal to the assessment on the holding as fixed by the Mamlatdar under clause (6) of sub-section (1) of section 30 :Provided that in the case of a holding in respect of which, or in the produce of which, the interest of the Girasdar is limited, the amount of each annual instalment shall be reduced in proportion to the limited interest of the Girasdar in the holding in such manner as may be prescribed.
