(2)The purchase price shall, in the case of,—(i)A Class, B Class and C Class lands referred to in Part A of Schedule I be an amount equal to fifteen times, and(ii)D Class land referred to in Part A of the said Schedule be an amount equal to twenty times the net annual income referred to in sub-section (2) of section 72 plus the amount, if any, payable under sub-section (4) of that section.]1
