Section 6B(3) in The Delhi Land Reforms Rules, 1954
(3)Compensation to be paid by tenants of Sir and non-occupancy tenants, under Clauses (a), (d), (e), if) and (g) of sub-section (1) of Section 13 i.e. persons belonging to parts (6), (9), (11) and (12) of the tenure register shall be 16 times the new land revenue declared in column 11 of the tenure register. These shall be entered in column 13-A of the tenure register.Example - Example 1 given under Clause (1) of sub-rule (b) relates to a non-occupancy tenant. His case will be covered by this sub-rule and the amount as compensation in this case will be 3 x 16, i.e., Rs. 48.
