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[Cites 0, Cited by 0] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(1) in The Delhi Land Holdings (Ceiling) Act, 1960

(1)Where any excess land of a Bhumidhar vests in the Government, there shall be paid by the Government to the Bhumidhar an amount calculated at the rates specified in the Table below, namely:- [Subs. by Act 15 of 1976, s. 8, for sub-sections (1) and (2) (w.e.f. 8-12-1975)]*The Table*
Class of land Rates per hectare in rupees
For the first 3 hectares For the next 3 hectares For the remaining area
(a) Land under assured irrigation and capable of yielding at least two crops in a year 5,000 4,400 4,000
(b) Land under assured irrigation and capable of yielding at least one crop in a year 2,500 2,200 2,000
(c) Any other land (including an orchard) 1,250 1,100 1,000
Provided that where such excess land or any part thereof is in the possession of an Asami, the amount payable in respect of the land shall be apportioned between the Bhumidhar and the Asami in such proportion as may be determined by the competent authority in the prescribed manner, having regard to their respective shares in the net income from such land to be determined by the competent authority in the prescribed manner.