Section 32H(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)Compensation in respect of land other than banjar land shall, in the first instance, be paid at the rate of ninety times the land revenue (including rates and cesses) payable for such land or two hundred rupees per acre, whichever is less, and the balance, if any, shall be payable after the fair rent has been determined in accordance with the provisions of this Act.
