Section 23 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
23. Compensation for Khatedari Rights
(1) The amount of compensation payable to a landholder under sub-section (4) section 12 for the accrual of rights under that section in respect of the whole or a part of the holding of a tenant of Khudkasht or sub-tenant shall be, in the case of un-irrigated lands, fifteen times and in the case of irrigated lands, twenty times:(a)the rent rate sanctioned for such holding or part during the last settlement, where rent in respect thereof has been settled, or(b)where rent in respect to such holding or part has not been settled, the rent rate sanctioned during the last settlement for similar land in the neighbourhood.(2)Subject to the provisions contained in section 25, no compensation shall be payable separately in respect of a well or other irrigation work existing on or in respect of any irrigational benefit arising or attached to the land in which rights have accrued as aforesaid.
