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[Cites 0, Cited by 4] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(1) in The Bihar Land Reforms Act, 1950

(1)in the case of a proprietor or tenure-holder of a permanent or resumable tenure, the compensation payable shall be determined in accordance with the following table, namely :-
  Amount of net income.   Rate of compensation payable.
(a) Where the net income so computed does not exceed Rs. 500.   Twenty times such net income
(b) Where the net income so computed exceeds Rs. 500 but does notexceed Rs. 1,250.   Nineteen times such net income but in any case not less thanthe maximum amount under item (a) above.
(c) Where the net income so computed exceeds Rs. 1,250 but doesnot exceed Rs. 2,000.   Eighteen times such net income but in any case not less thanthe maximum amount under item (b) above.
(d) Where the net income so computed Rs. 2,000 but does not exceedRs. 2,750   Seventeen times such net income but in any case not less thanthe maximum amount under item (c) above.
(e) Where the net income so computed exceeds Rs. 2,750 but doesnot exceed Rs. 3,500.   Sixteen times such net income but in any case not less thanmaximum amount under item (d) above.
(f) where the net income so computed exceeds Rs. 3,500 but doesnot exceed Rs. 4,250.   Fifteen times such net income but in any case not less thanthe maximum amount under item (e) above.
(g) where the net income so computed exceeds Rs. 4,250 but doesnot exceed Rs. 5,000.   Fourteen times such net income but in any case not less thanthe maximum amount under item (f) above.
(h) where the net income so computed exceeds Rs. 5000 but does notexceeds Rs. 10,000   Ten times such net income but in any case not less than themaximum amount under item (h) above.
(i) where the net income so computed exceeds Rs. 10,000 but doesnot exceed Rs. 20,000.   Eight times such net income but in any case not less than themaximum amount under item (i) above.
(j) where the net income so computed exceeds Rs. 20,000 but doesnot exceed Rs. 50,000.   Six times such net income but in any case not less than themaximum amount under item (i) above.
(k) where the net income so computed exceed Rs. 50,000 but doesnot exceed Rs. 1,00,000.   Four times such net income but in any case not less than themaximum amount under item (j) above.
(l) Where the net income so computed exceeds Rs. 1,00,000.   Three times such net income but in any case not less than themaximum amount under item (k) above.
[**] [Repealed by Act 20 of 1954.] the amount of compensation payable to a proprietor or tenure holder in respect of mines and minerals as determined under Section 25.Explanation. - The expression "resumable tenure" in this clause means a tenure which is held subject to the condition that it shall lapse to the estate of the grantor and be resumable by him or his successor in title -
(a)on failure of male heirs of the body of the original grantee in the male line; or
(b)on the happening of any definite contingency other than that referred to above.