Section 14(1) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(1)Where any surplus area has vested in the State Government under section 11, the Collector shall determine the amount payable therefor in accordance with the principles hereinafter set out, that is to say-(i)for the land upto ten acres, ninety-five times the land revenue (including rates and cesses):(ii)[ for the land in excess of 10 acres and below 30 acres, seventy five times the land revenue (including rates and cesses);and] [Substituted by section 5 of H.P. Act No. 1 of 1974.](iii)for the remaining land, forty-five times the land revenue (including rates and cesses):payable for such land:Provided that if the holding or part thereof comprising surplus area is not assessed to land revenue the land revenue on such land shall be construed to be assessed as on similar land in the estate and if not available in the estate then the adjoining estate or estates, as the case may be:Provided further that the waste land shall be treated as banjar land for the purpose of assessment of land revenue and determination of an amount.
