Section 47(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)In the case of land with respect to which any settlement has been made for special cultivation or which is include in any grant, if such land is lying fallow or uncultivated or is not utilised for the purpose for which the grant or settlement was made or for the purposes incidential thereto, than the compensation payable for acquisition of such land together with trees if any, standing in it shall be an amount equal to ten times the annual land revenue which, on the date of issue of notice referred to in sub-section (3) of Section 45, is or would have been payable if such land is or had been assessable to revenue at full rates:Provided that where any amount was originally paid to Government by the grantee as price or premium for the land, an additional amount equal to the amount originally paid by the grantee shall also be payable.Explanation. - "Special cultivation" means cultivation which involves, either owing to the nature of the crop or owing to the process of cultivation, a much larger expenditure of capital per acre than is accrued by most of the cultivators in the State, and includes cultivation of tea.
