Section 14 in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
14. Principle for determination and payment of amount.
(1)Where any surplus area has vested in the State Government under section 11, the Collector shall determine the amount payable therefor in accordance with the principles hereinafter set out, that is to say-(i)for the land upto ten acres, ninety-five times the land revenue (including rates and cesses):(ii)[ for the land in excess of 10 acres and below 30 acres, seventy five times the land revenue (including rates and cesses);and] [Substituted by section 5 of H.P. Act No. 1 of 1974.](iii)for the remaining land, forty-five times the land revenue (including rates and cesses):payable for such land:Provided that if the holding or part thereof comprising surplus area is not assessed to land revenue the land revenue on such land shall be construed to be assessed as on similar land in the estate and if not available in the estate then the adjoining estate or estates, as the case may be:Provided further that the waste land shall be treated as banjar land for the purpose of assessment of land revenue and determination of an amount.(2)For the purpose of sub-section (1), the Collector shall prepare a statement of the amount in such form and manner as may be prescribed and shall after following the prescribed procedure apportion the amount amongst the persons having interests in the land.(3)Where in the surplus area of any person mortgagee rights have vested in the State Government, the amount payable to the mortgagee shall be mortgage-money due to the mortgagee, or the amount payable under this section, whichever is less.(4)Where on the land there is any building, structure or tube-well or crop, the owner thereof shall, in addition to the amount payable in respect of the land, be entitled to be paid by the State Government an amount therefor which shall be 50% of the market price of such building, structure, tube-well. The landowner shall be entitled to harvest the crop standing on the surplus area.(5)The amount shall be payable either in lump sum or in six monthly instalments not exceeding ten in the manner prescribed.
