Section 36 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
36. Compensation for land contributed by a tenure-holder for public purposes.
- In respect of land contributed or to be contributed by any tenure-holder for public purposes under and in pursuance of the Consolidation Scheme framed under Chapter III, there shall be paid to the tenure-holder compensation which shall be an amount equal to-(a)in the case of land held as land owner, twenty times the land revenue assessed thereon ;(b)in the case of land held as occupancy tenant, twelve times the land revenue assessed thereon, eight times such land revenue being payable to the landlord thereof ;(c)in the case of land held as protected tenant, eight times the land revenue assessed thereon, twelve times such land revenue being payable in the landlord thereof ; and(d)in the case of land held by a non-occupancy tenant, five times the land revenue assessed thereon, fifteen times such land revenue being payable to the landlord thereof.(2)The compensation payable to a tenure-holder shall, after adjustment of the cost of consolidation, if any, be paid to him in cash.(3)The Government may make rules to provide for the manner in which and the time when the compensation payable under sub-sections (1) and (2) shall be paid.
