Section 16 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
16. In respect of claims which are admitted by the competent authority under Rule 15, the share of the claimant may be calculated in the same ratio as the lessees profit bears to the gross value of the produce of the land in the manner given in the illustration below :
Illustration. - Where-P. Value of gross annual produce of the land.L. Amount of annual lease money payable by the lessee to the holder;G. Gross amount of compensation determined under Section 16 (1) and (2);X. Compensation for a year to which the lessee is entitled; andY. Number of years for which the lease is to run after the date of vesting; thenX = P-L/PxC/20
