(5A)[ Notwithstanding anything contained in Sub-sections (2) and (5), where there the right, title and interest of the landowner and the intermediaries in respect of the land acquired have vested in the Government under Section 72, -(a)the compensation for any building or other improvements belonging to such landowner and intermediaries shall be awarded to the Government; and(b)the balance remaining after deducting the compensation referred to in clause (a) and the value of the land occupied by the homestead or hut, if any, shall be apportioned between the cultivating tenant and the Government in proportion to the profits derivable by them from the land.Explanation. - "Profits derivable from the land" shall be deemed to be equal to-(i)in the case of the cultivating tenant, the difference between the net income immediately before the acquisition and the rent which he was liable to pay immediately before the date on which the right, title and interest of the landowner and the intermediaries have vested in the Government; and(ii)in the case of the Government, such rent.][***] [Omitted by Act No. 16 of 1979.]
