Section 14 in Malabar Compensation for Tenants Improvements Act, 1899
14. Power to frame tables of maximum and minimum rates of compensation.
- The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may prepare [for any local area] [Substituted for the words 'for the whole or any part of the Malabar district' by section 46(v) of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), which came into force on the 15th March 1952.] tables showing the maximum and the minimum rates of compensation to be awarded under this Act for all or any class of improvements, and when such tables have been published, the amount awarded as compensation under sections 9,10,11 and 12 shall not, except where the Court is satisfied that there has been exceptional care, skill or enterprise on the part of the tenant, exceed such maximum rates, nor shall it in any case be less than such minimum rates.
