Section 14 in Telangana Abolition of Inams Act, 1955
14. Determination of compensation in respect of excess lands taken over under sections 4 to 8.
- The compensation payable to the inamdar, kabiz-ekadim, permanent, protected tenant or non-protected tenant for Inam lands in their possession before the date of vesting and taken over by Government in excess of four and a half times the 'family holding' under sections 4, 5, 6, 7 and 8 respectively, shall-(1)in respect of cultivated lands be the following multiples of the amount of land revenue payable on such lands-(a)lands taken over from non-protected tenants,ten times in case of dry lands and five times in case of wet lands;(b)lands taken over from protected tenant or permanent tenant, fifteen times in case of dry lands and seven times in case of wet lands;(c)lands taken over from the kabiz-e-kadim or inamdar twenty times in case of dry lands and ten times in case of wet lands.(2)In respect of uncultivated lands be the following multiples of the amount of land revenue which could reasonably be assessed on such lands-(a)lands taken over from non-protected tenant, four times in case of dry lands and two times in case of wet lands;(b)lands taken over from protected tenant or permanent tenant six times in case of dry lands and three times in case of wet lands;(c)lands taken over from the kabiz-e-kadim or inamdar, eight times in case of dry lands and four times in case of wet lands.
