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[Cites 0, Cited by 7] [Entire Act]

State of Haryana - Section

Section 16 in The Haryana Ceiling of Land Holdings Act, 1972

16. Principles for payment of amount.

(1)Where any land [is acquired or has vested] [Substituted by Haryana Act 14 of 1977 and shall be deemed to have been substituted w.e.f. the 23rd day of December, 1972.] under section 12, there shall be paid for it an amount calculated at the rates shown in the table below, namely :-TABLE
Rate per acre in rupees Value of land as shown in the Schedule to thisAct
1 2 3 4 5
For first 10 hectares For next 20 hectares For remaining land Paise or Annas
2000 1760 1600 100 or more 16 or more
1875 1650 1500 94 15
1750 1540 1400 87 14
1625 1430 1300 81 13
1500 1320 1200 75 12
1375 1210 1100 69 11
1250 1100 1000 62 10
1125 990 900 56 9
1000 880 800 50 8
875 770 700 44 7
750 660 600 37 6
625 550 500 31 5
500 440 400 25 4
375 330 300 20 3
250 220 200 12 2
200 160 150 10 1
(1A)[ Notwithstanding anything contained in sub-section (1), a person who, under section 9, fails to furnish a declaration or furnishes a declaration containing information which is false or which he knows or has reason to believe to be false or which he does not believe to be true, shall be paid for the land for which no declaration is furnished or declaration furnished contains information which is false or which he knows or has reason to believe to be false or which he does not believe to be true, an amount calculated at half the rates shown in the table referred to in sub-section (1).] [Inserted by Haryana Act 40 of 1976.]
(2)The prescribed authority shall prepare a statement for the payment of amount in the form and manner prescribed and shall give notice to all persons [including the landowner, the tenants or any other person] [Substituted by Haryana Act 17 of 1976 and shall be deemed to have been substituted w.e.f. 23rd day of December 1972.], known to have any interest in the land, on the basis of the entries in the revenue records or otherwise, for which the amount is to be paid, to appear personally or by duly authorised agent before him at a time and place therein mentioned (such time not being earlier than fifteen days after the date of service of the notice) and to state the nature of their respective interests in the land and the amount and particulars of their claims for such interests. The prescribed authority shall then determine the person or persons having interest in the land and the amount payable to each and the same shall be paid accordingly.
(2A)[ The amount payable to the members of the family and the separate unit, in respect of the surplus area shall be apportioned between the members of the family as also the separate unit in the same proportion in which they owned or held land before the selection of the permissible area.] [Sub-section (2A) inserted by the Haryana Act 17 of 1976 and shall be deemed to have been inserted w.e.f. 23rd day of December, 1972.]
(3)The amount shall applied firstly to discharge the Government dues, secondly to meet the claims of the secured creditors and lastly to pay the dues of other claimants.
(4)Where mortgagee rights have been acquired by the State Government, the amount payable to the mortgagee shall be the mortgage money due to him or the amount payable for acquisition of land under this section, which ever is less.
(5)Where on the land there is any building, structure, tube-well, water course including its subsidiary works, crop or tree including fruit tree, the owner thereof shall, in addition to the amount payable in respect of the land, be entitled to be paid by the State Government an amount therefor which shall be equivalent to fifty percentum of the market value of such building, structure, [tube-well, water course including its subsidiary works,] [crop or tree including fruit tree,] as the case may be, and which shall be determined by the prescribed authority:Provided further that the cost incurred in raising the crop shall be the market value of the crop.