Section 24 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
24. [ Form of compensation statement. [Substituted by Punjab Government Notification No. 848/ARI-II-60/907, dated 23rd Feb. 1960.]
(1)The compensation statement referred to in sub-section (2) of section 32-G shall be prepared in Form IX and shall consist of two parts - Part A and Part B.(2)When the final statement has been published under sub-section (6) of section 32-D of the Act, the Collector or the Officer authorised by the State Government shall, as soon thereafter as may be practicable, prepare Part A of the Compensation statement in accordance with the principles laid down in the proviso to clause (a) of sub-section (1) of section 32-G of the Act and clause (b) of the aforesaid sub-section.(3)Part B of the compensation statement shall be prepared by the Collector, the officer authorised by the State Government after the Commission has determined the fair rent of the land and the market value of the building, structure, tube-well on crop, if any, on it.(4)The compensation determined under sub-rule (2) shall be deemed to be and hereinafter referred as provisional compensation.
