Section 16 in The M.P. Ceiling On Agricultural Holdings Act, 1960
16. Liability of State Government to pay compensation for surplus land.
- The State Government shall pay compensation for surplus land vesting in the State under Section 12 to the holder of such land in accordance with the rules contained in Schedule II.(2)[ In addition to the compensation payable under sub-section (1) the State Government shall pay to the holder of such land additional compensation-(i)for any improvement made by him on land; or(ii)for trees, if any, standing on land.](3)In determining the additional compensation payable under subsection (2) the following matters shall be taken into consideration, namely:-(a)the enhancement of the value of the land due to the improvement;(b)probable duration of the effect of the improvement;(c)labour and capital spent by the holder on the improvement;(d)[ nature of trees and value thereof.] [Inserted by Madhya Pradesh Act, No. 13 of 1974. (w.e.f. 7-3-1974)](4)The compensation payable under sub-sections (1) and (2) shall be due as from the date of vesting of surplus land and shall carry interest at the rate of three per centum per annum from the date of vesting to the date of payment.
