Section 8 in Bihar Privileged Persons Homestead Tenancy Rules, 1948
8. Determination of compensation payable to the land owners.
- The amount of compensation payable to the land owner shall be ten times of the rent payable to the landlord by the privileged tenant in respect of the homestead. In case where there is no valid contract between the landlord and his privileged tenant as to the rent payable for the homestead or where the rent contracted is unfair or inequitable, the Collector shall settle fair and equitable rent of the homestead under sub-section (3) of Section 17-A.
