(2)On the commencement of this Act, the Deputy Commissioner shall pass an order in respect of the proprietor or proprietors of each village either singly or collectively divesting the individual proprietor or proprietors of the rights mentioned in sub- section (1) and vesting those rights in the Goan Sabha [*] [The Words "consisting of all the adults residents of village" omitted by Act 4 of 1959, section 5 (w.r.e.f. 20-7-1954)] or in any person or authority appointed by the Chief Commissioner under section 161 with effect from the commencement of this Act and stating that a compensation equal in value to four times the amount of annual land revenue assessed at the last settlement for the cultivable and uncultivable waste area of the village [*] [The words "recorded as such on 1st July, 1950" omitted by Act 4 of 1959, section 5 (w.r.e.f. 20-7-1954)] shall be paid by the government to the proprietor or proprietors concerned.[If no such assessment of land revenue was made at the last settlement the rate of land revenue applied at the last settlement for similar areas in any other village in the same assessment circle shall be taken to be the rate of land revenue applicable to such areas or failing this the rate of land revenue applicable to such areas shall be computed at 75 per cent of the land revenue assessed on the lowest class of soil in the village.] [Inserted by Delhi Act 16 of 1956, section 5] /P>
