Section 8 in The U.P. Government Estates Thekedari Abolition Act, 1958
8. Compensation statement.
- For purposes of assessment and payment of compensation under sub-section (2) of Section 7, the Collector shall prepare a compensation statement showing -(a)the name or names of the lessee with his gross income and net income calculated in accordance with the provisions of Sections 9 and 10;(b)the rent payable by the lessee in the previous agricultural year in respect of the land included in the lease;(c)the arrears of rent, cess and other dues referred to in clause (f) of Section 4 payable by him to the State Government in respect of the land included in the lease; and(d)such other particulars as may be prescribed.
