17. Apportionment of compensation between lessees and superior land-lords under Section 24(2).
- The holder of a temporary lease of an estate or tenure shall, by way of compensation, be entitled to the advance, if any, made by him [* * *] [The words and figures 'together with a sum equivalent to 50 per centum of the legally recoverable arrears of rent due to him' omitted by Notification No. 4017-LR, dated 31.5.1962.]. The unexpired period of the lease shall be considered only when any advance adjustable on expiry of the term of the lease has been made by the temporary lessee. In such a case the amount of such advance shall be reduced in the same proportion as the unexpired period of the lease bears to the total period thereof. The compensation payable to the temporary lessee shall be calculated in Form H.
