Section 32G in The Pepsu Tenancy and Agricultural Lands Act, 1955
32G. Principles for payment of compensation.
(1)Where any land is acquired under section 32-E, there shall be paid compensation which shall be determined by the Collector or any other officer in the manner and in accordance with the principles hereinafter set out, that is to say -(a)in respect of land other than banjar land -(i)for the first twenty-five standard acres of land, twelve times the fair rent; and(ii)for the next twenty-five standard acres of land, nine times the fair rent; and(iii)for the remaining land, ninety times the land revenue (including rates and cesses) payable for such land or two hundred rupees per acre; whichever is less:Provided that the compensation under this clause shall in no case be less than ninety times the land revenue (including rates and cesses) payable for the land or two hundred rupees per acre, whichever is less :[Provided further that where the land exceeds fifty standard acres, it shall, for the purposes of computing compensation under this clause, be allocated to sub-clauses (i), (ii) and (iii) in such manner as may be prescribed.] [Added by Punjab Act 27 of 1962, section 4.](b)in respect of banjar land, forty-five times the land revenue payable in respect of an equal area of any barani land in the village concerned or where there is no such land in the village, in the nearest village, which is assessed to land revenue at the lowest rate, or at the rate of one hundred rupees per acre, whichever is less.Explanation. - In this sub-section 'fair rent' means fair rent as determined by the Pepsu Land Commission appointed under section 32-P.(2)The Collector or the officer authorised by the State Government shall prepare a compensation statement in the form and manner prescribed and shall give notice to all persons known to have any interest in the land for which compensation 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 to compensation for such interests. Thereafter, the amount of the compensation shall be apportioned among the persons having interest in the land.(2A)[ Where in the surplus area of any person mortgagee rights have vested in the State Government, the compensation payable to the mortgagee shall be the mortgage money due to the mortgagee, or the compensation payable under this Act, whichever is less.] [New sub-section (2A) inserted by Punjab Act 16 of 1962, section 6.](3)In apportioning compensation between a landowner and a tenant not more than twenty times the land revenue shall be awarded to the tenant.(4)[ Where on the land there is any building, structure, tubewell or crop, the owner thereof shall in addition to the compensation payable in respect of the land, be entitled to be paid by the State Government compensation therefor which shall be equivalent to three-fourth of the market value of such building, structure, tubewell or crop, as the case may be, and which shall be determined, -(a)in the case of crop, by the Collector; and(b)in other cases, by the Pepsu Land Commission or, in respect of the surplus area declared under sub-section (12) of section 32K by the Board referred to in sub-section (6) of that section :Provided that an option in writing may be given by the Collector to the owner to remove such building, structure, tubewell or crop within the period prescribed, and if such building, structure, tubewell or crop, as the case may be, is removed by the owner within the period prescribed or within such further period as the Collector may extend for the purpose no compensation shall be paid to the owner in respect thereof :Provided further that the cost incurred in raising the crop shall be the market value of the crop.] [Substituted by Punjab Act 27 of 1962, section 4.]
