Section 8(iv) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
(iv)in the case of forests, the amount of compensation shall be equivalent to seven times the average of the net annual income of forest revenue including grazing fee received by the inamdar during the twenty years immediately preceding the date of vesting; such annual income being calculated on the basis of data regarding average yield for the said twenty years;
