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[Cites 0, Cited by 0] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(3) in The Delhi Lands Reforms Act, 1954

(3)Every such person, being a sub-tenant who is declared as Bhumidhar under clause (e) of sub- section (1) of section 13 shall ---
(a)be liable for payment of such amount on account of land revenue for the holding or his share therein as is determined on the same principle as laid down in clause (a) of sub-section (2).
(b)and be liable to pay as compensation an amount equal to 20 times the land revenue so determined under clause (a) which shall be distributed between his immediate landholder and the proprietor in accordance with the following scale:--
Tenants with a right of transfer, i.e. tenants holding landunder clauses (b) and (c) of sub-section (1) of section 11 Occupancy tenants with permanent and heritable rights, i.e.,tenants under clauses (b), (c) (h) of sub-section (1) of section13 Non-occupancy tenants, i.e., tenants of Sir and tenants underclauses (a) (d), (f) and (g) of sub-section (1) of section 13
Compensation to the Proprietor 4 8 16
Compensation to the Landholder 16 12 4