Section 13 in The Bombay Inams (Kutch Area) Abolition Act, 1958
13. Compensation to other inamdars.
(1)An inamdar, to whom the provisions of section 12 do not apply, shall be entitled to compensation in accordance with the provisions of the next succeeding sub-sections.(2)In the case of land in respect of which a butadar is entitled to the rights of an occupant under section 7, the inamdar shall be entitled to compensation equivalent to three times the full assessment leviable on such land.(3)If the inamdar proves to the satisfaction of the Collector that he had any right or interest in any property referred to in section 10 he shall be entitled to compensation as follows:-(a)if the property in question is waste, or uncultivated but is cultivable land, or pasture land, the amount of compensation shall not exceed three times the assessment of land:Provided that, if the land has not been assessed the amount of compensation shall not exceed such amount of assessment as would be leviable in the same village on the same extent of similar land used for the same purpose;(b)if the property in question is land over which the public has been enjoying or has acquired a right of way, or any individual has an easement, the amount of compensation shall not exceed the amount of the annual assessment leviable in the village for uncultivated land in accordance with the rules made under the Code or if such rules do not provide for the levy of such assessment such amount as in the opinion of the Collector shall be the market value of the right or interest held by the claimant;(c)if there are any trees for structures on the land, the amount of compensation shall be the market value of such trees or structures as the case may be;(d)in the case of minerals the amount of compensation shall be equivalent to the average of the annual income received by the inamdar in respect of minerals during the three years immediately preceding the appointed dayExplanation. - For the purpose of this section, the "market value" shall mean the value as estimated to accordance with the provisions of section 23 and section 24 of the Land Acquisition Act, 1894 (1 of 1894) insofar as the said provisions may be applicable.
