Section 5 in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
5. Principles of compensation.
- The amount of compensation payable to an ala malik under this Act shall be five times the amount of annual rent payable to the ala malik, whether by the adna malik or whether partly by adna malik and partly by the Government:Provided that where no rent is payable in respect of any land held by the adna malik, the amount of compensation shall be five per centum of the land revenue including rates and cesses payable in respect thereof by the ala malik.
