Section 5(a) in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
(a)Where the rent payable by the occupancy tenant is expressed in terms of the land revenue in respect of the land, the amount of compensation shall:-(i)if the right of occupancy has been obtained on any of the grounds specified in section 5 of the Punjab Tenancy Act, 1887 (XVI of 1887), (Punjab Act XVI of 1887), be equal to the annual rent (exclusive of land revenue and cesses) plus one anna for every rupee of the annual land revenue multiplied in each case by twenty;(ii)in any other case, be equal to the annual rent (exclusive of land revenue and cesses) plus two annas for every rupee of the annual land revenue multiplied in each case by twenty-five;
