Section 6(2) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
(2)The amount of compensation payable to the landlord for the extinguishment of his right, title and interest in any share under sub-section (1) shall be twelve times the land revenue including rates and cesses payable in respect of that share :Provided that in any case where the Shamilat is not liable to the payment of land revenue, the land revenue in respect thereof shall, for the purposes of this sub-section, be deemed to be assessed at the lowest rate prevalent in the village in respect of barani land and the amount of compensation shall be six times the land revenue so assessed.
