Section 5 in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952
5. Principles of compensation.
- The amount of compensation payable under this Act shall be eight times the amount of annual rent and other dues, if any, payable to the ala malik, whether by the adna malik or whether partly by adna malik and partly by the Government :Provided that where the rent or other dues is or are paid wholly or partly in kind, the amount of such annual rent or other dues shall be calculated on the basis of the average of the price of the produce during a period of fifteen years, commencing from the 1st day of June, 1935.
