Section 6(1) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
(1)All lands in villages, the rights, title and interest in which have vested in the Government under section 3 shall, with effect on and from the appointed date, be liable to the payment of land revenue to the Government in accordance with revenue survey and settlement of land revenue:Provided that until revenue survey and settlement of land revenue of such lands are made, the land revenue payable in respect of such lands shall,-(i)in any case where any such land is held for the purpose of cultivation by a cultivating tenant, be [one-twentieth] [Substituted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).] of the rent, or where the rent is in kind, the cash equivalent (which shall be determined as hereinafter provided) of [one-twentieth] [Substituted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).] of the rent, payable by the cultivating tenant to the proprietor immediately before the 20th December, 1961;(ii)in the case of any other land, be calculated at such rate or rates as the Collector may fix having regard to the rent payable immediately before the 20th December, 1961, for such or similar land.["Provided further that the amount of land revenue payable under the preceding proviso shall in no case exceed rupees twenty-five per hectare in the case of jirait land, rupees fifty per hectare in the case of paddy land and rupees seventy-five per hectare in the case of garden land.Explanation. - For the purpose of this section,-(i)"paddy land" means land used for the cultivation of paddy;(ii)"garden land" means land irrigated by a well, tank, canal, river, nala or any other source of water and used for the cultivation of fruits including coconuts, arecanuts or vegetables;(iii)"jirait land" means land other than a paddy or a garden land.".]
