Section 7(2) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(2)The amount of compensation payable by a land holder under sub-section (1) shall be equal to sixteen times the difference between the annual rent payable by the land holder immediately before the appointed day in respect of all the Sree Pandaravaka lands held by him and the amount referred to in that sub-section.
