(7)The purchase price payable by a kudikidappukaran in con-sideration of the purchase allowed under this Section shall be twenty five per cent of the market value of the land purchased and the improvements thereon, other than the improvements, if any, belonging to the kudikidappukaran;Provided that where the person in possession of the land in which the kudikidappu is situate or, where he is a member of a family, such family, holds lands in excess of the ceiling area. the purchase price payable by the kudikidappukaran shall be one-half of the purchase price payable under this Sub-section.Explanation. - The provisions of Section 82 shall, so far as may be, apply to the calculation of the ceiling area for the purposes of the foregoing proviso and if no dare has been notified under Section 83, the date of the application under Sub-section (1) of Section BOB shall he deemed to be the date notified under Section 83.
