(2)The reasonable price payable by the person to the landholder under sub-section (1) shall not exceed twenty times the recurring payment payable as compensation under sub-section (7) of Section 53-C for dry lands, twelve times in the case of wet lands irrigated by wells and nine times in the case of wet lands irrigated by other sources of such recurring payment but shall in no case exceed the market value of the land in the locality.
