Section 13 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
13. Compensation in respect of alienation consisting of assignment of land revenue.
(1)In the case of an alienation consisting of -(a)an assignment of the whole or share of the land revenue of any village, portion thereof or land, or(b)a cash allowance by whatever name called, or(c)a right to receive the amount payable under the Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli read with the India and Hyderabad (Exchange of Enclaves) Order, 1950,a sum equal to seven times the amount of such land revenue or the cash allowance, or as the case may be, of the amount payable as aforesaid shall be paid to the alienee compensation for the abolition of the alienation.(2)For the purposes of sub-section (1), the amount of land revenue or cash allowance or amount paid or payable as aforesaid shall be the amount received by, or due to, the alienee on account of grant of land revenue or cash allowance or amount paid or payable as aforesaid for the year immediately preceding the appointed day.
