Section 50(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)If rent has been paid for land by division or appraisement of the produce or by rates fixed with reference to the nature of the crops grown or if no rent or no rent other than the land revenue of the land and the rates and cesses chargeable thereon, has been paid therefor, the compensation may be computed as if double the amount of the land revenue of the land were the annual rent thereof:Provided that in any estate of which the assessment has been confirmed on or after the last settlement the compensation may be computed as if four times the amount of the land revenue of the land were the annual rent thereof.Procedure In Determining Compensation
