Section 8 in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
8. Compensation in respect of property referred to in section 3(2)(b).
- Any inamdar having any right or interest in any property referred to in clause (b) of sub-section (2) of section 3 shall, if he proves to the satisfaction of the Collector that he had any such right or interest, be entitled to compensation in the following manner, namely :-(i)if the property in question is waste or uncultivated but cultivable land, the amount of compensation shall not exceed three times the assessment of the land :Provided that if the land has not been assessed, the amount of compensation shall not exceed such amount of assessment as would be leviable in the same village on the same extent of similar land used for the same purpose;(ii)if the property in question is land over which the public has been enjoying or has acquired a right of way or any individual has any right of easement, the amount of compensation shall not exceed the amount of the annual assessment leviable in the village for uncultivated land in accordance with the rules made under the Land Revenue Act, 1317 Fasli or if such rules do not provide for the levy of such assessment, such amount as in the opinion of the Collector shall be the value of the right or interest held by the claimant;(iii)in the case of minerals, the amount of compensation shall be equivalent to the average of the net annual income received by the inamdar in respect of minerals during the three years immediately preceding the date of vesting;(iv)in the case of forests, the amount of compensation shall be equivalent to seven times the average of the net annual income of forest revenue including grazing fee received by the inamdar during the twenty years immediately preceding the date of vesting; such annual income being calculated on the basis of data regarding average yield for the said twenty years;(v)if there are any structures on the land or trees on land other than land to which clause (iv) applies, the amount of compensation shall be equal to the value of such structures or trees, as the case may be.Explanation. - For the purposes of this section, 'value' shall mean the value as estimated in accordance with the provisions of sections 18 and 19 of the Land Acquisition Act, 1309 Fasli, in so far as the said provisions may be applicable.
