Section 40B(1) in Andhra Pradesh Housing Board Act, 1956
(1)Notwithstanding anything in the Land Acquisition Act, 1894 (Central Act 1 of 1894), the amount payable as compensation in respect of land acquired under this Act shall be an amount equal to twenty times the net average annual income actually derived from such land during the period of five consecutive years immediately proceeding the date of notification under Section 22 -A.
