Section 40B(1) in Telangana Housing Board Act, 1956
(1)Notwithstanding anything in the [Land] [This Act has been repealed by Central Act No.30 of 2013.] Acquisition Act, 1894 (Central Act 1 of 1894), the amount payable as compensation in respect of land acquired under this Act shall be an amount equal to twenty times the net average annual income actually derived from such land during the period of five consecutive years immediately preceding the date of notification under section 22-A.
