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State of Tamilnadu - Section

Section 23 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

23. Amount of compensation.

- The compensation payable in respect of any lease-hold shall be-
(i)in cases in which the lease was granted in perpetuity, ten times the basic annual sum; and
(ii)in other cases, five times the basic annual sum.