Section 8(2) in Waste Lands (Requisitioning and Utilisation) Act, 1952
(2)As soon as may be after the date of delivery of possession or the taking of possession of any waste land under section 5, the Collector shall determine-(a)in respect of any waste land which on the said date was in the occupation of a tenant or lessee-(i)the annual rent and cesses, if any, payable by the tenant or the lessee in respect of such land, and(ii)the average net annual income derived from such land by the tenant or lessee during the three years immediately preceding the said date, or if no income was derived from such land by the tenant or lessee during the said three years, the sum equivalent to three per cent, of the market value of the interest of the tenant or of the lessee in such land on the date of the notification under section 3;(b)in respect of any wasteland which on the said dale was in the occupation of a proprietor the average annual income derived from such land by such proprietor during the three years immediately preceding the said date, or if no income was derived by such proprietor during the said three years, the sum equivalent to three percent, of the market value of such land on the Hale of the notification under section 3-(c)in respect of any waste land in which any person other than a tenant ora lessee or a proprietor in occupation is interested, the average net annual compensation derived from such land by the person in occupation thereof during the three years immediately preceding the said date, or if no income was derived by such person during the said three years, the sum equivalent to three per cent, of the market value of such land on the date of the notification under section 3.
