Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Assam - Section

Section 25 in Assam (Temporarily Settled Areas) Tenancy Act 1971

25. Apportionment of compensation.

(1)Where an occupancy tenant is personally cultivating the holding, his landlord shall be entitled to receive the entire amount of 50 times of land revenue.
(2)Where an under-tenant is cultivating from a date prior to commencement of this Act, the total amount of compensation shall be apportioned as follows"
(a) Towards acquisition of ownership rights. 75 percent of the total compensation.
(b) Towards acquisition of intermediary rights. 25 percent of the total compensation.